Section 21 in The Punjab Shops and Commercial Establishments Act, 1958
21. Inspection of registers and calling for information.
(1)It shall be the duty of every employer of an establishment to make available for inspection of such officer, as may be prescribed, all accounts or other records required to be kept for the purposes of this Act and to give to such officer any other information in connection therewith as may be required.(2)Whoever contravenes the provisions of sub-section (1) or wilfully obstructs the inspecting authority in the exercise of the power under this Act or conceals or prevents any employee in an establishment from appearing before or being examined by the authority, shall be liable, on conviction, to a fine which shall not be less than twenty-five rupees and may extend to two hundred rupees.
