Section 27(1) in The Kerala Headload Workers Act, 1978
(1)Whoever obstructs any Inspector or Assistant Labour Officer of Conciliation Officer or appellate authority in the discharge of his or its duties under this Act or refuses or wilfully neglects to afford any Inspector reasonable facilities for making any inspection, examination or inquiry authorised by or under this Act, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
