Dock Workers (Safety, Health and Welfare) Act, 1986

4. Powers of Inspectors. –

An Inspector may, at any port for which he is appointed, -

a.      Enter, with such assistance (if any), as he thinks fit, any ship, dock, warehouse or other premises, where any dock work is being carried on, or where he has reason to believe that any dock work is being carried on;

b.     Make examination of the ship, dock, lifting machinery, cargo gear, stagings, transport equipment, warehouses or other premises, used or to he used, for any dock work;

c.      Require the production of any register, muster roll or other document relating to the employment or dock workers and examine such document;

d.     Take on the spot or otherwise such evidence of any person, which he may deem necessary:
Provided that no person shall be compelled under this section to answer any question or give any evidence tending to incriminate himself;

e.      Take copies of registers, records or other documents or portions thereof as lie may consider relevant in respect of any offence which lie has reason to believe has been committed or for the purpose of any inquiry;

f.      Take photograph, sketch, sample, measure or record, as he may consider necessary for the purpose of any examination or inquiry;

g.     Hold an inquiry into the causes of any accident which he has reason to believe was the result of the collapse or failure of lifting machinery, transport equipment, staging or non-compliance with any of the provisions of this Act or the regulations;

h.      Issue shows cause notice relating to the safety, health and welfare provisions arising under this Act or the regulations;

i.       Prosecute, conduct or defend before any court any complaint or other proceedings arising under this Act or the regulations;

j.       Exercise such other powers as may be conferred upon him by the regulations.

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