Section 49(a) in The Bombay Shops and Establishments Act, 1948
(a)enter, at all reasonable times and with such assistants, If any, being persons, in the service of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950] or of any local authority as he thinks fit, any place which is or which he has reason to believe is an establishment;
