Section 14 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
14. Obstructing the lawful authorities.
Any person, who [ * * * * ] [The word wilfully omitted by section 16(1) of the West Bengal Public Works Contractors (Regulation and Control) (Amendment) Act, 2010 (West Bengal Act No. 21 of 2010 (w.e.f. 10.9.2010).] obstructs or offers any resistance to, or otherwise interferes in the discharge of, the functions of the prescribed authority or any Engineer, referred to in sub-section (1) of section 13, exercising any power or performing any duty conferred or imposed upon him in pursuance of this Act or the rules made thereunder, shall be liable to punishment with imprisonment [which may extend to two years] [Substituted by section 16(2), ibid (w.e.f. 10.9.2010) for the words which shall not be less than three years but may extend to seven years.].
