Section 35 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
35. Penalty for obstructing Inspector, etc.
- Any person who will fully obstructs an Inspector in the exercise of any power conferred on him by or under this Act or any person lawfully assisting such inspector in the exercise of such power, or who fails to comply with any lawful direction made by such Inspector, shall be punishable with fine as may be prescribed and/or imprisonment for a term which may extend to three months or with both.
