- It shall be the duty of the Inspector, once in every three months, to inspect all children residing in his district or part of the district whose names are entered in the prescribed register to satisfy that there is suitable arrangement for the care and maintenance of every child and it is generally treated with justice and humanity. To achieve this purpose, the Inspector may question the child or children produced by the head of a household and may put questions and receive information volunteered from any source; but shall not, unless desired by the head of household, enter or search his house or question any other person.
