Section 49 in The Maharashtra 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] [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; [******] [The word 'and 'was deleted by Maharashtra 26 of 1961. Section 17(1).](bb)[ he has reason to suspect that any employer of an establishment to which this Act applies has committed an offence punishable under section 52 or 55 seize, with the previous permission of such authority as may be prescribed such registers, records or other documents of the employer, as he may consider necessary, and shall grant a receipt therefor and shall retain them only for so long as may be necessary for examination thereof, or for prosecution; and] [Clause (bb) was inserted by Maharashtra 26 of 1961, Section 17(2).](c)exercise such other powers as may be necessary for carrying out the purposes of this Act:Provided that no one shall be required under this section to answer any question or give any evidence tending to discriminate himself.
