Section 42(1) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
(1)Whosoever wilfully disobeys any direction lawfully issued by the concerned registration authority or by any person empowered under this Act to give such direction, or obstructs any person or authority in the discharge of any duty or functions which such person or authority is required or empowered under this Act to discharge, shall be liable to such monetary penalty, as may be prescribed.
