An Inspector shall, for the purpose of any of the duties which he is required or authorised to perform under this Act, be deemed to be a public servant within the meaning of the [The words “Penal Code” were substituted, for the words “Pakistan Penal Code” by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973)] [Penal Code], and, subject to the control of the Government, shall for that purpose have the following powers, namely:-(a)to enter upon and inspect any railway or any rolling-stock used thereon;(b)by an order in writing under his hand addressed to the railway administration, to require the attendance before him of any railway servant, and to require answers or returns to such inquiries as he thinks fit to make from such railway servant or from the railway administration;(c)to require the production of [The word “the” was substituted, for the word “any” by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973).] [the] book or document belonging to or in the possession or control of any railway administration [The brackets and words “(except a communication between a railway company and its legal advisers)” were omitted by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973).] [* * *] which it appears to him to be necessary to inspect.
