Section 15 in Andhra Pradesh Motor Transport Workers Rules, 1963
15. Powers of an Inspector.
- An Inspector shall for carrying out the purposes of the Act, have power to do all or any of the following acts, namely:-(i)to photograph any motor transport worker, to inspect or sketch, as the case may be, any motor transport vehicle, building, room, appliance, apparatus, register or document, which is under use or occupation of any undertaking, or anything provided for the purpose of securing the health and welfare of motor transport workers;(ii)to prosecute, conduct or defend before any Court any complaint or other proceeding arising under the Act or these rules or in discharge of his duties as an Inspector;(iii)to require any employer to supply or send any return or information relating to the provisions of the Act or of these rules; and(iv)to have a person residing in a State other than the one in which an offence under the Act or these rules had been committed examined through counterpart in that State and to obtain a record of such examination.
