Section 31(1) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(1)Whoever, willfully obstructs the Facilitator in exercise of any powers conferred on him by or under this Act or refuses or willfully neglects to afford a Facilitator any reasonable facility for making any inspection, examination, inquiry or investigation authorized by or under this Act in relation to an establishments, shall, on conviction, be punished with fine which may extend to two lakh rupees.
