Section 18 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
18. Penalty for obstructing Inspectors.
- Any person who wilfully obstructs the Chief Inspector or an Inspector in the exercise of any power conferred on him by or under this Act, or any person lawfully assisting the Chief Inspector or an Inspector in the exercise of such powers, or who fails without sufficient cause to comply with any lawful direction made by the Chief Inspector or an Inspector, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.
