Section 19(1) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(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.
