Section 18 in The M.P. Shops and Establishments Rules, 1959
18. Duties of an Inspector.
- An Inspector, while making an examination under Section 41 of the Act, shall for the purpose of satisfying himself that the provisions of the Act and of these rules and any orders passed by the Government or the local authority under the Act are duly observed, ascertain the following facts(i)that the establishments are duly registered under the Act;(ii)that the establishment have duly renewed their registration under the Act;(iii)that the registers, records and notice required to be maintained or displayed under the Act or these rules are properly maintained or displayed;(iv)that holidays required to be granted or observed under the Act are granted and observed and that the limits of work and spread over laid down under the Act are not exceeded;(v)that the provisions of the Act and any orders issued by Government or the Local Authority regarding the opening and closing hours are duly observed;(vi)that the provisions of the Act and these rules regarding leave are properly observed;(vii)that the provisions of the Act relating to the payment for overtime work are duly observed;(viii)that the provisions of the Act and these rules relating to cleanliness, sanitation and precautions against fire are properly observed;(ix)that no child is allowed to work in any establishment; and(x)that no young person works in excess of 5] hours on any day and that he is not required to work before 7.00 a.m. and after 9.00 p.m.
