Section 49 in The M.P. Shops and Establishments Act, 1958
49. Penalty for obstructing Inspector.
- Whoever wilfully obstructs Inspector in the exercise of any power under Section 41 or conceals or prevents any employee in an establishment from appearing before or being examined by an Inspector, shall, on conviction be punished with fine which shall not be less than [fifty rupees] [Substituted by M.P. Act No. 10 of 1982.] and which may extend to [one thousand rupees] [Substituted by M.P. Act No. 10 of 1982.].
