Section 42 in Jammu and Kashmir Shops and Establishments Act, 1966
42.
Penalty for obstructing Inspector Whoever wilfully obstructs an Inspector in the exercise of any power under section 35 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 twenty-five rupees and which may extend to [one thousand rupees.] [Substituted by Act 15 of 2002, Section 3.]
