Section 53 in The Goa, Daman and Diu Shops and Establishments Act, 1973
53. Penalty for obstructing Inspector, etc.
- Any person who wilfully obstructs an Inspector in the exercise of any power conferred on him under this Act, or any person lawfully assisting such Inspector in the exercise of such power, or who fails to comply with any lawful direction made by such Inspector, shall be punishable with fine which may extend to [one thousand rupees] [Substituted in place of words 'two hundred and fifty rupees' by the Amendment Act 33 of 2001.].
