Section 49 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
49. Penalty for obstructing officers from carrying out their duties and for failure to produce documents or to comply with requisition or order.
- Any person who wilfully,-(i)prevents or obstructs officers, members of the office staff, or members of any union from exercising any of their rights conferred by this Act;(ii)refuses entry to an Investigating Officer to any place which he is entitled to enter;(iii)fails to produce any document which he is required to produce; or(iv)fails to comply with any requisition or order issued to him by or under the provisions of this Act or the rules made thereunder;shall, on conviction, be punished with fine which may extend to five hundred rupees.
