Section 19(3) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(3)Subject to any rules made by the Government in this behalf, an Inspector may, within the local limits for which he appointed,-(a)enter at all reasonable times and with such assistants, if any, being persons in the service of Government or of any local authority, as he thinks fit, any place which is, or which he has reason to believe to be, 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; and(c)exercise such other powers as may be necessary for carrying out the purposes of this Act:Provided that no person shall be compelled under this section to answer any question or give any evidence tending to incriminate himself.
