Section 21 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
21. Powers of Inspectors.
(1)Subject to any rules made in this behalf by the Government, an Inspector may, within the local limits for which he is appointed, enter an area which he has reason to believe to be a work, and make examination of the premises, plant and machinery, require the production of any prescribed registers, certificates or other documents and take on the spot or otherwise, statements of any person which he may consider necessary and exercise such other powers as may be prescribed for carrying out the purposes of this Act.(2)The employer and other person in authority of the site of the work shall offer all reasonable facilities to the Inspector for entry inspection, examination or enquiry under this Act and the rules made thereunder.(3)If it appears to the Inspector that any work or part of the machinery or plant in such a condition that it is dangerous to human life or safety, he may serve on the employer an order in writing specifying the measures which in his opinion should be adopted, and requiring them to be carried out before a specified date.(4)If it appears to the Inspector that the use of any work or any part of the machinery or plant involves imminent danger to human life or safety, he may serve on the employer an order in writing prohibiting its use until it has been properly repaired or shared.
