Section 19(2) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(2)Subject to any rules made under this Act, and Inspector appointed under sub-section (1) may, within the local limit for which he is appointed-(a)enter, at any reasonal time and with such assistance may be deemed necessary viz. with the assistance of the persons in the service of the Board or any legal authority or public authority as he thinks fit, in the premises or place where any trade or business connected with the Unorganised Sector is carried on, for the purpose of examining any record, register etc. and require the production thereof for inspection;(b)examine any person whom he finds in any such premises or place and who, he has reasonable cause to believe, is a worker employed therein;(c)require any person in charge of the premises at the time of inspection to give information regarding names and address of the workers employed therein and also such other information in connection with, and relevant to, the provisions of this Act or schemes or rules made thereunder;(d)seize or take copies of register, record of wages or any other documents or portions thereof as he may consider relevant in respect of an offence in this Act which, he has reason to believe, has been committed by an employer; and(e)exercise such other powers as may be prescribed.
