19. Inspectors.—
(1) The appropriate Government may, by notification in the Official Gazette,
appoint such persons as it thinks fit to be Inspectors for the purposes of this Act, and define the local
limits within which they shall exercise their functions.
(2) Subject to any rules made in this behalf, an Inspector may, within the local limits for which he is
appointed—
(a) enter, at all reasonable hours, with such assistants (if any), being persons in the service of the
Government or any local or other public authority, as he thinks fit, any premises or place where
employees are employed or work is given out to out-workers in any scheduled employment in respect
of which minimum rates of wages have been fixed under this Act, for the purpose of examining any
register, record of wages or notices required to be kept or exhibited by or under this Act or rules made
thereunder, and require the production thereof for inspection;
(b) examine any person whom he finds in any such premises or place and who, he has reasonable
cause to believe, is an employee employed therein or an employee to whom work is given out therein;
(c) require any person giving out-work and any out-workers, to give any information, which is in
his power to give, with respect to the names and addresses of the persons to, for and from whom the
work is given out or received, and with respect to the payments to be made for the work;
1
[
(d) seize or take copies of such register, record of wages or notices or portions thereof as he
may consider relevant in respect of an offence under this Act which he has reason to believe has been
committed by an employer; and]
(e) exercise such other powers as may be prescribed.
(3) Every Inspector shall be deemed to be a public servant within the meaning of the Indian Penal
Code (45 of 1860).
2
[
(4) Any person required to produce any document or thing or to give any information by an
Inspector under sub-section
(2) shall be deemed to be legally bound to do so within the meaning of
section 175 and section 176 of the Indian Penal Code (45 of 1860).]
1. Subs. by Act 30 of 1857, s. 11, for clause
(d).
2. Ins. by s. 11, ibid.
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