Section 19 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
19. Penalties.
(1)Any person who wilfully obstructs an Inspector in the exercise of his powers or discharge of his duties under this Act or fails to produce for inspection on demand by an Inspector any registers, records, returns or other documents maintained in pursuance of the provisions of this Act or the rules made thereunder or to supply to him on demand true copies of any such documents, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees; or with both.(2)If any person is guilty of misappropriation of money or property received under this Act or non-compliance with any of the requirements of this Act or the rules made thereunder, in respect of which no penalty is provided, he shall be punishable with imprisonment for a term which may extend to two years and with fine which may extend to ten thousand rupees.
