(1)An Inspector shall for the purposes of the execution of the Act have power to do all or any of the following things, that is to say-(a)to photograph any worker, to inspect, examine, measure, copy, photograph, sketch or test, as the case may be, any building or room; and plant, machinery appliance or apparatus; any register or document; or anything provided for the purpose of securing the health, safety or welfare of the workers employed in a factory or a place which the Inspector has reasons to believe is a factory and to call for explanations for irregularities found, if any;(b)in the case of an Inspector, who is a duly qualified medical practitioner to carry out such medical examination as may be necessary for the purposes of his duties under the Act;(c)to prosecute, conduct or defend before a court any complaint or other proceedings arising under the Act or in discharge of his duties as an Inspector :Provided that the powers of District Magistrates and such other public officers as are appointed to the Additional Inspector shall be limited to the administration of the following provisions of the Act, namely the provisions relating to-Health (Chapter III), Employment of young persons on dangerous machines (Section 23), Prohibition of employment of women and children near cotton openers (Section 27), Precautions against dangerous fumes (Section 36), Explosive or inflammable dust, gas, etc. (Section 37), Precautions in case of fire (Section 38); Welfare (Chapter V), Working hours of Adults (Chapter VI) (except the power of exemption under the provision to Section 62). Employment of young persons (Chapter VII), Annual leave with wages (Chapter VIII) and display of notice (Section 108).
