(3)Any person who, -(a)prevents or obstructs inspection, entry, search or seizure by an officer empowered under section 55, or(b)prevents or obstructs inspection of any goods vehicle, or boat carrying goods, by an officer-incharge of a check-post or barrier or any officer empowered under section 58, shall on conviction, be liable to simple imprisonment which may extend to six months or a fine of rupees five thousand or both.
