Section 30(2) in The M.P. Industrial Relations Act, 1960
(2)For the purposes of exercising his powers or performing his duties a Labour Officer may at any time during working hours, and outside working hours after giving reasonable notice, enter and inspect-(a)any place used for the purpose of or connected with any industry;(b)any place used as the office of any union;(c)any premises provided by an employer for the residence of his employees;and shall be entitled to call for inspection and take or ask for copies of all relevant documents which he may deem necessary for the due discharge of his duties and exercise of powers under this Act.
