Section 19 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
19. Penalty for obstructing Inspector in the discharge of his duties or for failure to produce documents, etc.
- Any person, who wilfully obstructs an Inspector in the exercise of his powers or discharge of his duties under this Act or fails to produce for inspection on demand by an Inspector any registers, records or other documents required to be maintained in pursuance of the provisions of this Act or the rules made thereunder or to supply him on demand true copies of relevant entries from such register or record or true copies of any such documents, shall on conviction be punished,-(a)for the first offence, with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both; and(b)for a second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both :Provided that where the offender is sentenced to line only the amount of fine shall not be less than fifty rupees.(2)(a)Any person alleged with an offence under this Act, before or after the institution of prosecution may be allowed to compound the offence on payment of such amount as may be fixed by the State Government, by notification in the official Gazette and the State Government may also notify and thereby authorise any officer not below the rank of an Assistant Labour Officer for the purpose of compounding and determination of its amount .(b)On payment of such amount of compunding, as determined by the authorized officer under clause (a), —(i)the offender shall not be liable to any prosecution; and(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.
