Section 32 in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966
32. Penalty for obstructing Inspector .-Whoever obstructs the Chief Inspector or an Inspector in the exercise of any powers conferred on him by or under this Act, or fails to produce on demand by the Chief Inspector or an Inspector any register or other document kept in his custody in pursuance of this Act or of any rules made thereunder, or conceals or prevents any employee in an industrial premises from appearing before or being examined by the Chief Inspector or an Inspector, shall be punishable with imprisonment for a term which may extend to [six months], or with fine which may extend to [five thousand rupees] [Substituted by Act 41 of 1993, Section 8, for "five hundred rupees" (w.e.f. such date as notified by the State Government) (w.e.f. 1.12.1994 in State of M.P.). ], or with both.
