Section 17 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
17. Inspectors and their powers.
(1)A Board may appoint such persons as it thinks fit to be Inspectors possessing such qualifications as may be prescribed, for the purposes of this Act or any scheme, and may define the limits of their jurisdiction.(2)Subject to the rules made under this Act, an Inspector may-(a)enter and search at all reasonable hours, with such assistance as he thinks fit, any premises or place where unprotected workers are employed or work is given out to unprotected workers in any scheduled employment, for the purpose of examining any register, record of wages or notice required to be kept or exhibited under any scheme, or require any person concerned with such register, record of wages or notice to produce the same for inspection;(b)examine any person whom he finds in any such premises or place and who he has reasons to believe is an unprotected worker employed, or is given out work, therein;(c)require any person giving out any work to an unprotected worker or to a group of unprotected workers to give any information which is in his power to give in respect of the names and addresses of the persons to whom the work is given out and in respect of the payments made or to be made for the said work;(d)seize, or take copies of, such register, record of wages or notice or portion thereof as he may consider relevant in respect of an offence under this Act or a scheme which he has reasons to believe has been committed by an employer; and(e)exercise such other powers as may be prescribed.(3)Any person required to produce any register, record of wages or notice or to give any information under sub-section (2) shall be bound to do so:Provided that no such person shall be required under this section to answer any question or to make any statement tending to incriminate himself.(4)Every Inspector appointed under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.
