Section 108 in The Gujarat Industrial Relations Act, 1946
108. Penalty for obstructing person from carrying out duties.
- Any person who wilfully refuses entry to a Labour Officer or such Officer of an approved union as is authorised under section 25 to any place which he is entitled to enter, or fails to produce any document which he is required to produce or 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 punishable with fine which may extend to Rs.500.
