Section 14(3) in The Rajasthan Mining Settlement Act, 1956
(3)Every Medical Officer of Health or Sanitary Inspector may within the Mining Settlement or part thereof for which he has been appointed:-(a)make such inquiries as he may think fit in order to ascertain whether the provisions of this Act and of the rules and orders made thereunder are observed:(b)enter, with such assistance (if any) as he may think fit, and inspect such Settlement or part thereof, at all reasonable times by day or by night:(c)make inquiries respecting the sanitary condition of such settlement or part thereof and the sufficiently of the rides for the time being in force therein: and(d)do all things necessary for the due discharge of the duties imposed upon him by or under this Act.
