Section 6(3) in The Dock Workers (Regulation Of Employment) Act, 1948
(3)An Inspector may, at any port for which he is appointed,-(a)enter, with such assistance (if any), as he thinks fit, any premises or vessel where dock workers are employed;(b)require any authority or person to produce any register, muster-roll or other document relating to the employment of dock workers, and examine such document;(c)take on the spot or otherwise the evidence of any person for the purpose of ascertaining whether the provisions of any scheme made for the port are, or have been, complied with.
