Section 32 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
32. Penalty for obstructing Inspectors.
- Whoever wilfully obstructs an Inspector in the exercise of any power conferred on him by or under this Act, or fails to produce on demand by an Inspector, any register or other document in his custody kept in pursuance of this Act or of any rules made thereunder or conceals or prevents any employee in a beedi industrial premises from appearing before, or being examined by, an Inspector, shall on conviction, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
