Section 5(2) in The East Punjab Factories (Control of Dismantling) Act, 1948
(2)Whoever wilfully obstructs an officer authorised under sub-section (1) in the exercise of any power conferred by that sub-section, or fails to produce on demand any book or document in his custody or to comply with any demand for information or knowingly or recklessly makes to such officer a statement false in a material particulars shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.
