Section 33 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
33. Obstructing lawful authorities.
- If any person wilfully obstructs or offers any resistance to, or otherwise interferes in the discharge of the functions of the prescribed authority or any officer authorised by him exercising any power, or performing any duties conferred or imposed upon it or him by or in pursuance of this Act or the rules made thereunder, he shall be liable to punishment with imprisonment which may extend to three months or with fine not exceeding [Rs. 10,000] [Substituted by Act No. V of 2011, dated 13th April, 2011.] or with both.
