13. 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 the Scheme the Pension Scheme or the Insurance Scheme and may define their jurisdiction.

(2) Any Inspector appointed under sub-section (1) may for the purposes of inquiring into the correctness of any information furnished in connection with this Act or with any Scheme or the Insurance Scheme or for the purpose of ascertaining whether any of the provisions of this Act or of any Scheme or the Insurance Scheme have been complied with in respect of an establishment to which any Scheme or the Insurance Scheme applies or for the purpose of ascertaining whether the provisions of this Act or any Scheme or the Insurance Scheme are applicable to any establishment to which the Scheme or the Insurance Scheme has not been applied or for the purpose of determining whether the conditions subject to which exemption was granted under section 17 are being compiled with by the employer in relation to an exempted establishment.

(a) require an employer or any contractor from whom any amount is recoverable under section 8A to furnish such information as he may consider necessary;

(b) at any reasonable time and with such assistance if any as he may think fit enter and search any establishment or any premises connected therewith and require one found in charge thereof to produce before him for examination any accounts books registers and other documents relating to the employment of persons or the payment of wages in the establishment;

(c) examine with respect to any matter relevant to any of the purposes aforesaid the employer or any contractor from whom any amount is recoverable under sections 8A his agent or servant or any other person found in charge of the establishment;

(d) makes copies of or take extracts from any book register or other document maintained in relation to the establishment and where he has reason to believe that any offence under this Act has been committed by an employer seize with such assistance as he may think fit such book register or other document or portions thereof as he may consider relevant in respect of that offence; 

(e) exercise of such other powers as the Scheme or the Insurance Scheme may provide.

(2A) Any Inspector appointed under sub-section (1) may for the purpose of inquiring into the correctness of any information furnished in connection with the Pension Scheme or for the purpose of ascertaining whether any of the provisions of this Act or of the Pension Scheme applies exercise all or any of the powers conferred on him under clause (a) clause (b) clause (c) or clause (d) of sub-section (2).

(2B) The provisions of the Code of Criminal Procedure 1898 shall so far as may be apply to any search or seizure under sub-section (2) or under sub-section (2A) as the case may be as they apply to any search and seizure made under the authority of a warrant issued under section 98 of the said Code.