Section 28(4) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(4)Subject to such conditions as may be prescribed, a Facilitator may, within the local limits for which he is appointed-(i)advice the employers and workers and provide them such information as may be considered necessary for complying with the provisions of this Act effectively;(ii)inspect the establishment in accordance with the scheme for inspection referred to in sub-section (3), and may-(a)enter, at all reasonable time and with such assistants, if any, being persons in the service of the Government or of any local authority as he thinks fit, any place which is or which he has reason to believe is an establishment;(b)make such examination of the premises and of any prescribed registers, records and notices, and take on the spot or otherwise evidence of any persons as he may deem necessary for carrying out the purposes of this Act;(c)examine any person who is found in any premises of the establishment and whom, the Facilitator has reasonable cause to believe, is a worker of the establishment;(d)require any person to give any information, which is in his power to give with respect to the names and addresses of the persons;(e)search, seize or take copies of such register, record of wages or notices or portions thereof as the Facilitator may consider relevant in respect of an offence under this Act and which the Facilitator has reason to believe has been committed by the employer;(f)bring to the notice of the State Government defects or abuses not covered by the law for the time being in force; and(g)exercise such other powers, as may be prescribed :Provided that, no person shall be compelled under this section to answer any question or give any evidence tending to incriminate himself.
