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Bengal Presidency - Section

Section 9 in The Calcutta Land-Revenue Act, 1850

9. Penalty for obstructing Collector. -

Any person obstructing or molesting the Collector or any of his subordinate officers in the execution of their duty shall, on conviction before a Magistrate of the town of Calcutta, be liable to a fine not exceeding five hundred rupees, and, in default of payment, to imprisonment in the common jail for a term not exceeding six months, or until the fine is sooner paid.