Section 59(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(2)Any person who wilfully obstructs an Inspector in the exercise of any of his powers under the Act or fails to produce any register or other document kept in pursuance of this Scheme or conceals or prevents or attempts to prevent any person from appearing before, or being examined by, an Inspector shall be punishable with imprisonment not exceeding three months, or with fine not exceeding rupees five hundred, or with both.
