Section 8(4) in The Beedi Workers Welfare Fund Act, 1976
(4)Any Welfare Commissioner, welfare Administrator or Inspector may-(a)with such assistance, if any as he may think fit, enter at any reasonable time, any place which he considers it necessary to enter for carrying out the purposes of this Act;(b)do within such place anything necessary for the proper discharge of his duties; and.(c)exercise such other powers as may be prescribed.
