Payment of Wages Act, 1936
14.
Inspectors
(1)
An Inspector of Factories appointed under sub-section (1) of section 8 of the
Factories Act 1948 (63 of 1948) shall be an Inspector for the purposes of this
Act in respect of all factories within the local limits assigned to him.
(2)
The State Government may appoint Inspectors for the purposes of this Act in
respect of all persons employed upon a railway (otherwise than in a factory) to
whom this Act applies.
(3)
The State Government may by notification in the Official Gazette appoint such
other persons as it thinks fit to be Inspectors for the purposes of this Act
and may define the local limits within which and the class of factories and
industrial or other establishments in respect of which they shall exercise
their functions.
(4)
An Inspector may,
(a) make such examination and inquiry as he thinks fit in order to
ascertain whether the provisions of this Act or rules made thereunder
are being observed;
(b) with such assistance if any as he thinks fit enter inspect and
search any premises of any railway factory or industrial or other establishment
at any reasonable time for the purpose of carrying out the objects of this Act;
(c) supervise the payment of wages to persons employed upon any railway
or in any factory or industrial or other establishment;
(d) require by a written order the production at such place as may be
prescribed of any register maintained in pursuance of this Act and taken on the
spot or otherwise statements of any persons which he may consider necessary for
carrying out the purposes of this Act;
(e) seize or take copies of such registers or documents 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;
(f) exercise such other powers as may be prescribed:
Provided
that no person shall be compelled under
this sub-section to answer any question or make any statement tending to
incriminate himself.
(4A)
The provisions of the Code of Criminal Procedure 1973 (2 of 1974) shall so far
as may be apply to any search or seizure under this sub-section as they apply
to any search or seizure made under the authority of a warrant issued under
section 94 of the said Code.
(5)
Every Inspector shall be deemed to be a public servant within the meaning of
the Indian Penal Code (45 of 1860).