- 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, photograph, sketch or test as the case may be, any building or room, any plant, machinery, appliance or apparatus; any register or document or any thing provided for the purpose of securing the health, safety or welfare of the workers employed in a factory or to seize or take copy of such registers, records or other documents or portions thereof as may be considered relevant by the Inspector in respect of an offence under the Act, which he has reason to believe has been committed by the occupier or the Manager. The provisions of the Code of Criminal Procedure, 1898 shall, so far as may be, apply to any seizure under this rule as they apply to any seizure made under the authority of a warrant issued under Section 98 of the said Code;] [Substituted by Notification No. 5692-3009-XVI, dated 12-8-1972.](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 proceeding arising under the Act or in discharge of his duties as an Inspector; and secure such evidence as may be necessary for this purpose :[Provided that the powers of such other public officers as are appointed to be Additional Inspectors shall be limited to the inspection of factories in respect of the following matters, namely :-Cleanliness (Section 11); overcrowding (Section 16); lighting (Section 17); drinking water (Section 19); spittoons (Section 20); precautions in the case of fire (Section 88). Welfare (Chapter V); working hours of Adults (Chapter VI), except the power of exemption under the proviso to Section 62; Employment of young persons (Chapter VII); leave with wages (Chapter VIII); and Display of notices (Section 108) :Provided further that all Additional Inspectors of factories shall have the powers to secure evidence for the purposes specified in clause (c) and to require reasonable facilities in the discharge of his duties from factory management] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.].
