Section 46 in Tamil Nadu Shops and Establishments Act, 1947
46. Penalty for obstructing Inspector, etc.
- Any person who wilfully obstructs an Inspector in the exercise of any power conferred on him under this Act or any person lawfully assisting an Inspector in the exercise of such power, or who fails to comply with any lawful direction made by an Inspector, shall be punishable with fine which may extend to two hundred and fifty rupees.
