An Inspector shall for the purpose of the execution of the Act, have power to do all or any of the following things that is to say(a)to photograph any worker, to inspect, examine, measure copy, photograph, sketch or test, as the case may be, any building or room, any plant, machinery, appliance or apparatus, any register or document, or anything provided for the purpose of securing the health, safety or welfare of the workers employed in a factory;(b)in the case of an Inspector who is a duly qualified medical practitioner, to carry out such medical examinations as may be necessary for the purposes of his duties under the Act;(c)to prosecute, conduct or defend before a Court any complaint or other proceeding arising under the Act on in discharge of his duties as an Inspector:Provided that the powers of the District Magistrates and such other public officers as are appointed to be Additional Inspectors shall be limited to the inspection of factories in respect of the following matters, namely:Cleanliness (Section 11), Over-crowding (Section 16), Lighting (Section 17), Drinking water (Section 18), Latrines and Urinals (Section 19), Spittoons (Section 20). Precautions in the case of Fire (Section 38), Welfare (Chapter V), Working hours of adults (Chapter VI except the power of exemption under the proviso to (Section 62), Employment of young persons (Chapter VII), Leave with wages (Chapter VIII) and display of notices (Section 108):Provided further that (i)the District Magistrate shall not pass any original orders or remarks under sections 11, 17 and 38 of the Act but shall limit and confine his orders or remarks under those sections to the points to which the full time Inspector of Factories, has already directed the attention or Manager or occupier of the factory as the case may be:(ii)All Additional Inspector except District Magistrate, shall report the defects found and remedies suggested for enforcing compliance with requirements of sections referred to above, to the Chief Inspector who shall pass final orders in each case.Rule prescribed under Sub-section (4) of Section 10
