Section 25 in The Bihar Industrial Disputes Rules, 1961
25. Power of entry and inspection.
- A Board or Court or any member thereof or a Labour Court or Tribunal or any person authorised in writing by the Board, Court, Labour Court, or Tribunal In this behalf may, for the purposes of any investigation, enquiry or adjudication entrusted to the Board, Court, Labour Court, or Tribunal under the Act, at any time between the hours of sunrise and sunset and in the case of a person authorised in writing by a Board, Court, Labour Court or Tribunal after he has given reasonable notice enter any building, factory, workshop, or other place or premises whatsoever, and inspect the same or any work, machinery, appliance or article therein or interrogate any person therein in respect of anything situated therein or any matter relevant to the subject-matter of the investigation, enquiry or adjudication.
