Section 19(1) in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020
(1)Any person who, –(a)obstructs any officer/member authorized by the Managing Director in writing or other employee of the Board or any person authorized in this behalf by the Government in the exercise of any power conferred, or in the discharge or any duty imposed, on him by or under this Act; or(b)having control over or custody of any account book or other record, fails to produce such book or record when required to do so by or under this Act. shall be punishable with imprisonment, which may extend to six months, or with fine, which may extend to five thousand rupees, or with both.
