Section 19 in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
19. Penalties for obstructing an officer or member of the Board in discharge of his duties and for failure to produce books and records etc., -
(1)Any person who, –(a)obstructs any officer/member authorized by the Managing Director in writing or other employee of the Board or any person authorized in this behalf by the State Government in the exercise of any power conferred, or in the discharge or any duty imposed, on him by or under this Act; or(b)having control over or custody of any account book or other record, fails to produce such book or record when required to do so by or under this Act. shall be punishable with imprisonment, which may extend to six months, or with fine, which may extend to five thousand rupees, or with both.(2)Who ever contravenes or attempts to contravene or abets the contravention of the provisions of this Act or any of the rules made thereunder other than the provisions contained in sub section (1) aforesaid, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both and in the case of continuing contravention with an additional fine which may extent to fifty rupees for every day during which such contravention continues.
