Section 5(2) in The Kerala Headload Workers Act, 1978
(2)Subject to any rules made in this behalf, an Inspector may, within the local limits for which he is appointed,-(a)enter with such assistants, if any, being persons in the service of the Government or any local or public authority, as he thinks fit, any establishment wherein headload workers are employed or wherefrom work is given out to headload workers, for the purpose of examining any register, record of wages or notice required to be kept or exhibited under any scheme or rule made under this Act and require the production thereof either on the spot or in the office of the Inspector:Provided that the Inspector shall not enter any establishment at any time between 7 p. m and 7 a. m. except when work is being carried on in such establishment;(b)examine any person found in any such establishment, if he has reasonable cause to believe that such person is a headload worker employed therein or to whom work is given therefrom;(c)require any person giving any work to a headload worker or a group of headload workers to give any information, which is in his power to give, in respect of the name and address of each of the persons to whom the work is given and in respect of payment made or to be made for the said work;(d)seize or take copies of such registers, records of wages or notices or portions thereof, as he may consider relevant in respect of an offence under this Act or any scheme or rule made thereunder which he has reason to believe has been committed by an employer; and(e)exercise such other powers as may be prescribed.
