Section 21 in The Rajasthan Shops and Commercial Establishment Rules, 1959
21. Manner of Examination of premises etc.
(1)An Inspector making an examination under section 30, shall make such examination of premises and of the registers, records and notices as may appear to him necessary for satisfying himself that the provisions of the Act, and these rules and of any orders or notifications issued thereunder are being properly observed and shall before conducting such examination require the employer or any of his representatives present at the premises to accompany him at the time of inspection, provided that in case the employer or his representative does not co-operate or accompany the Inspector at the lime of inspection on being called upon to do so, it shall be lawful for the Inspector to conduct such examination of the premises and records himself without the presence of the employer or his representative.(2)For carrying out such examinations, the Inspector concerned may interrogate such persons on the premises of the Shop or Commercial Establishment as he may consider necessary:Provided that no such person shall be required under this rule to give an answer to any question, the answer to which might tend to incriminate him.(3)An Inspector concerned may require an employer to produce at his own expense a certificate of age in Form No. 10 from a registered medical practitioner in respect of any employee whose age he may have reasons to doubt.
