Section 33 in Karnataka Shops and Commercial Establishments Act, 1961
33. Penalty for obstructing Inspectors, etc.
- Any person who wilfully obstructs an Inspector in the exercise of any power conferred on him under this Act, or any person lawfully assisting an Inspector in the exercise of such power or who fails to comply with any lawful direction made by an Inspector, shall be punishable with fine which may extend to [five hundred rupees] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.]
