Central Government Act
Section 63(2) in The Mines Act, 1952
(2) Whoever refuses to produce on the demand of the Chief In- spector or Inspector any registers or other documents kept in pur- suance of this Act, or prevents or attempts to prevent or does any- thing which he has reason to believe to be likely to prevent any person from appearing before or being examined by an inspecting officer acting in pursuance of his duties under this Act, shall be punishable with fine which may extend to three hundred rupees.