(1)Subject to any rules made in this behalf by the State Government, an inspector may, within the local limits for which he is appointed,—(a)enter and remain in any establishment to which this Act applies with such assistants, if any, being servants of the Government as he thinks fit;(b)make such examination of any such establishment and of any record, register or notice maintained therein in pursuance of rules made under clause (c) of sub-section (2) of section 10, and take on the spot or otherwise such evidence of any person as he may deem necessary for carrying out the purposes of this Act;(c)exercise such other powers as may be necessary for carrying out the purposes of this Act.
