Section 19 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
19. Manner of entry into premises and examination of records and registers, etc. [Section 30 (1)].
- An Inspector making entry under Section 30 may interrogate such persons as he may consider necessary.(2)The Inspector may also call for any information, document or record relevant to his examination and obtain a copy thereof.(3)Before seizing any register, record or document the Inspector shall record in writing his reasons for such seizure and shall as soon as may be after the seizure grant a receipt for the same and shall retain the same only for so long as may be necessary for examination thereof or for prosecution.(4)After entry and on examination the Inspector shall record an inspection note, in duplicate and shall furnish one copy thereof to the employer. The inspector note shall state any defects or defaults that may come to light at any time of examination.(5)An inspector may require an employer to produce at his own expense a certificate of age in Form 'I' of a registered medical practitioner in respect of any employee whose age he may have reason to doubt and whom he considers to have been employed in contravention of the provisions of the Act
