Section 289C(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner or any person authorized by him in this behalf may enter any factory, workshop or work-place-(a)at any time between sunrise and sunset,(b)at any time when any industry is being carried on, and(c)at any time by day or night if he has reason to believe that any offence is being committed against sections 288, 289, 289-A or 289-B.
