Section 57 in The Maharashtra Shops and Establishments Act, 1948
57. Penalty for obstructing Inspector.
- Whoever wilfully obstructs an Inspector in the exercise of any power under section 49 or conceals or prevents any employee in an establishment from appearing before or being examined by an Inspector, shall, on conviction, be punished with fine which shall not be less than [one thousand rupees] [Substituted for the words 'fifty and five hundred rupees' by Maharashtra 34 of 2005.] and which may extend to [five thousand rupees.] [Substituted for the words 'fifty and five hundred rupees' by Maharashtra 34 of 2005.]
