Section 10(2) in The Maternity Benefit (Mines And Circus) Rules, 1963
(2)When a complaint referred to in section 17 is received by an Inspector, he shall examine the relevant records maintained by the employer in this behalf, examine any person employed in [the mine or circus] [Substituted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).] and take down necessary statement for the purpose of the enquiry and if he is satisfied that the maternity benefit or the amount has been improperly withheld, he shall direct the employer to make the payment to the woman or to the person claiming the payment under section 7, as the case may be, immediately or within a specified period.
