Section 8(2) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(2)If an Inspector has reasonable grounds for suspecting that any handloom industry is being carried on in any industrial premises in contravention of the provisions of this Act, he may, after giving due notice to the employer or in the absence of the employer to the occupier, enter such industrial premises with such assistants, if any, as he may think fit.
