Section 16(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(2)Subject to any rules made by the State Government in this behalf, an Inspector may-(a)enter and search at all reasonable hours, with such assistants as he thinks fit, any premises or place, where Security Guards are employed or work is given out to Security Guards in any factory or establishment, for the purpose of examining any register, record of wages or notices required to be kept or exhibited under any Scheme, and require the production thereof, for inspection;(b)examine any person whom be finds in any such premises or place and who, he has reasonable cause to believe, is a Security Guard employed therein or a Security Guard to whom work is given out therein;(c)require any person giving any work to a Security Guard or to a group of Security Guards to give any information, which is in his power to give, in respect of the names and addresses of the persons to whom the work is given, and in respect of payments made, or to be made, for the said work;(d)seize or take copies of such registers, records of wages or notices or portions thereof, as he may consider relevant, in respect of an offence under this Act or any Scheme, which he has reason to believe has been committed by an employer; and(e)exercise such other powers as may be prescribed:Provided that, no one shall be required under the provisions of this section to answer any question or make any statement tending to incriminate himself.
