Section 25 in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
25. Powers and duties of Inspectors.
(1)The State Government may make a scheme for inspection of shops and establishments which may provide for generation of a web based inspection schedule.(2)Subject to such conditions as may be prescribed, the Inspector may, within the local limits for which he is appointed-(i)advice the employers and workers and provide them such information as may be considered necessary for complying with the provisions of this Act effectively;(ii)inspect the shops or establishments in accordance with the scheme for inspection referred to in sub-section (3), and may-(a)enter, at all reasonable time and with such assistants, if any, being persons in the service of the Government or of any local authority as he thinks fit, any place which is or which he has reason to believe is a shop or 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;(c)examine any person who is found in any premises of the shop or establishment and whom, the Inspector has reasonable cause to believe, is a worker of the shop or establishment;(d)require any person to give any information, which is in his possession with respect to the names and addresses of the persons;(e)search, 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 and which he has reason to believe has been committed by the employer;(f)bring to the notice of the State Government defects found during inspection; and(g)exercise such other powers, as may be prescribed: Provided that, no person shall be compelled under this section to answer any question or give any evidence tending to incriminate himself.(3)Any person required to produce any document or to give any information required by Inspector shall be deemed to be legally bound to do so within the meaning of sections 175 and 176 of the Indian Penal Code.(4)The provisions of the Code of Criminal Procedure, 1973, ( 2 of 1974) shall, so far as may be, apply to the search or seizure under sub-clause (e) of clause (ii) of sub-section (2) as they apply to the search or seizure made under the authority of a warrant issued under section 94 of the said Code.(5)Every Inspector appointed under section24 shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
