Section 7(3) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
(3)Every employer or occupier shall accord to the Chief Inspector or the Inspector, as the case may be, all reasonable facilities in the discharge of his duties under this Act.[7-A. Inspector not to disclose the source of any complaint, etc.-(1) No Inspector shall disclose the source of any complaint made to him regarding the contravention of any of the provisions of this Act.
