Section 11F(1) in U.P. Industrial Disputes Act, 1947
(1)If any person, -(a)when ordered by a Labour Court or Tribunal to produce or deliver up any document, being legally bound, intentionally omits to do so, or(b)when required by a Labour Court or Tribunal to bind himself by an oath or affirmation to state the truth, refuses to do so, or(c)being legally bound to state the truth on any subject to a Labour Court or Tribunal refuses to answer any question put to him touching such subject by such Labour Court or Tribunal, or(d)refuses to sign any statement made by him when required to do so by a Labour Court or Tribunal, or(e)intentionally offers any insult or causes any interruption to a Labour Court or Tribunal at any stage of its judicial proceedings,he shall be deemed to be guilty of contempt of such Labour Court or Tribunal, as the case may be.
