Section 17(2) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
(2)Subject to the rules made under this Act, an Inspector may-(a)enter and search at all reasonable hours, with such assistance as he thinks fit, any premises or place where unprotected workers are employed or work is given out to unprotected workers in any scheduled employment, for the purpose of examining any register, record of wages or notice required to be kept or exhibited under any scheme, or require any person concerned with such register, record of wages or notice to produce the same for inspection;(b)examine any person whom he finds in any such premises or place and who he has reasons to believe is an unprotected worker employed, or is given out work, therein;(c)require any person giving out any work to an unprotected worker or to a group of unprotected workers to give any information which is in his power to give in respect of the names and addresses of the persons to whom the work is given out and in respect of the payments made or to be made for the said work;(d)seize, or take copies of, such register, record of wages or notice or portion thereof as he may consider relevant in respect of an offence under this Act or a scheme which he has reasons to believe has been committed by an employer; and(e)exercise such other powers as may be prescribed.
