Section 20(4) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
(4)Any person required to produce any document or thing, or to give any information required, by an inspector under sub-section (2), or by a person appointed under sub-section (3), shall be deemed to be legally bound to do so within the meaning of section 175 and section 176 of the Indian Penal Code (45 of 1860).
