Section 7 in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963
7. Powers of Inspectors.
Subject to any rules made by the State Government in this behalf, an Inspector may, within the local limits for which he is appointed or within which the industrial establishment or class of industrial establishments for which he is appointed is or are situated,—(a)enter at all reasonable times and with such assistants, if any, who are persons in the service of the Government or of any local authority as he thinks fit to take with him, any place which is, or which he has reason to believe is, any industrial establishments or as the case may be, the industrial establishment or one belonging to such class of industrial establishments for which he is appointed;(b)make such an examination of the premises and of any prescribed registers, records and notices and take on the spot or otherwise, the evidence of such person as he may deem necessary for carrying out the purposes of this Act;(c)exercise such other powers as may be necessary for carrying out the purposes of this Act:Provided that no one shall be required under this section to answer any question or give any evidence tendering to incriminate himself.
