Section 59 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
59. Penalties.
(1)Save as otherwise expressly provided in this Scheme whoever being a person whose duty it is to comply with any of the paragraphs in this Scheme contravenes any of its provisions shall be punishable with imprisonment not exceeding three months in respect of a first contravention or six months in respect of any subsequent contravention or with fine not exceeding rupees five hundred in respect of a first contravention or rupees one thousand in respect of subsequent contravention or with both imprisonment and fine as aforesaid.(2)Any person who wilfully obstructs an Inspector in the exercise of any of his powers under the Act or fails to produce any register or other document kept in pursuance of this Scheme or conceals or prevents or attempts to prevent any person from appearing before, or being examined by, an Inspector shall be punishable with imprisonment not exceeding three months, or with fine not exceeding rupees five hundred, or with both.
