Section 29 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
29. Penalties for obstruction of works.
- Any person who obstructs the execution of any work, or causes any damage to any work, being executed by the Nigam 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.
