Section 56 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
56. Penalty for obstruction.
- Any person who obstructs the entry of a person authorised under Section 40 to enter into or upon any land or building or molests such person after such entry or who obstructs the lawful exercise by him of any power conferred by or under this Act, shall, on conviction be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
