Section 6 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
6. Inspectors.
(1)The Government may, by notification, appoint such person as possess the prescribed qualification to be Inspectors for the purposes of this Act and may assign to them such local limits as they may think it.(2)Every Inspector shall be deemed to be a public servant within the meaning of Indian Penal Code (Central Act XLV of 1860).
