Section 28(2) in The Contract Labour (Regulation and Abolition) Act, 1970
(2)Subject to any rules made in this behalf, an inspector may, within the local limits for which he is appointed-(a)enter, at all reasonable hours, with such assistance (if any), being persons in the service of the Government or any local or other public authority as he thinks fit, any premises or place where contract labour is employed, for the purpose of examining any register or record or notices required to be kept or exhibited by or under this Act or rules made thereunder, and require the production thereof for inspection;(b)examine any person whom he finds in any such premises or place and who, he has reasonable cause to believe, is a workman employed therein;(c)require any person giving out work and any workman, to give any information, which is in his power to give with respect to the names and addresses of the persons to, for and from whom the work is given out or received, and with respect to the payments to be made for the work;(d)seize or take copies of such register, record of wages or notices or portions thereof as he may consider relevant in respect of an offence under this Act which he has reason to believe has been committed by the principal employer or contractor; and(e)exercise such other powers as may be prescribed.
