Section 51(1) in Telangana Mining Settlements Act, 1956
(1)Whoever obstructs any Executive Officer, Medical Officer of Health or Sanitary Inspector or any other officer appointed under section 19 in the discharge of his duties under this Act or the rules or bye-laws made thereunder, or refuses or willfully neglects to furnish him with the means necessary for making any entry, inspection, examination or inquiry thereunder in relation to any Mining Settlement, or withholds any information, necessary for the purposes of such inquiry, shall be punishable with fine which may extend to five hundred rupees.
