Central Government Act
Section 11(1) in The Public Liability Insurance Act, 1991
(1) If a person, authorised by the Central Government in this behalf, has reason to believe that handling of any hazardous substance is taking place in any place, premises or vehicle, in contravention of sub- section (1) of section 4, he may enter into and search such place, premises or vehicle for such handling of hazardous substance.