Section 15 in The Bihar Motor Transport Workers Rules, 1962
15. Powers of Inspectors.
- An Inspector shall for carrying out the purposes of the Act, have power to do all or any of the following acts:-(i)to photograph any motor transport worker, to inspect or sketch, as the case may be, any motor transport vehicle, building, room, appliance, apparatus, register or document, which is under use or occupation of any undertaking, or anything provided for the purpose of securing health and welfare of motor transport workers;(ii)to prosecute, conduct or defend before any Court any complaint or other proceeding arising under the Act or these rules or in discharge of his duties as an Inspector;(iii)to require any employer to supply or send any return or information relating to the provisions of the Act or these rules; and(iv)to have a person residing in a State other than one in which an offence under the Act or these rules has been committed examined through an Inspector in that State and to obtain a record of such examination.
