Factories Act, 1948

95. Penalty for obstructing Inspector

Whoever willfully obstructs an Inspector in the exercise of any power conferred on him by or under this Act, or fails to produce on demand by an Inspector any registers or other documents in his custody kept in pursuance of this Act or of any rules made thereunder , or conceals or prevents any worker in a factory from appearing before, or being examined by, an Inspector, shall be punishable with imprisonment for a term which may extend to ¹²¹[Six months] or with fine which may extend to ¹²²[ten thousand rupees] or with both.