(6)Subject to the provisions of sub-section (4), the Inspector-cum-Facilitator may, -(a)examine any person who is found in any premises of the establishment, whom the Inspector-cum-Facilitator has reasonable cause to believe, is a worker of the establishment;(b)require any person to give any information, which is in his power to give with respect to the names and addresses of the persons;(c)search, seize or take copies of such register, record of wages or notices or portions thereof as the Inspector-cum-Facilitator may consider relevant in respect of an offence under this Code and which the Inspector-cum-Facilitator has reason to believe has been committed by the employer;(d)bring to the notice of the appropriate Government defects or abuses not covered by any law for the time being in force; and(e)exercise such other powers as may be prescribed.
