Section 23 in The Orissa Labour Welfare Fund Act, 1996
23. Penalty for obstructing inspection or for failure to produce documents etc.
- Any person who wilfully obstructs an Inspector in the exercise of his powers or discharge of his duties under this Act and the rules or fails to produce for inspection on demand by an Inspector any register, record or other document maintained in pursuance of the provisions of this Act or the rules or to supply to him on demand true copies of any such document shall, on conviction, be punished,-(a)for the first offence, with imprisonment for a term which may extend to three months, or with the fine which may extend to five hundred rupees or with both; and(b)for a second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both :Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court in any case where the offender is sentenced to fine only, the amount of fine shall not be less than fifty rupees.
