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NCT Delhi - Section

Section 42 in The Delhi Shops and Establishments Act, 1954

42. Penalty for obstructing Inspector.

- Whoever wilfully obstructs an Inspector in the exercise of any power under section 37 or conceals any employee in an establishment from appearing before or being examined by an Inspector shall on conviction, be punished with fine which shall not be less than fifty rupees and may extend to two hundred and fifty rupees.