Section 49 in The Bombay Shops and Establishments Act, 1948
49. Powers and duties of Inspectors.
- Subject to any rules made by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf, an Inspector may, within the local limits for which he is appointed, -(a)enter, at all reasonable times and with such assistants, If any, being persons, in the service of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950] or of any local authority as he thinks fit, any place which is or which he has reason to believe is an establishment;(b)make such examination of the premises and of any prescribed registers, records and notices, and take on the spot or otherwise evidence of any persons as he may deem necessary for carrying out the purposes of this Act; and(c)exercise such other powers as may be necessary for carrying out the purposes of this Act:Provided that on one shall be required under this Section to answer any question or give any evidence tending to incriminate himself,
