Section 7 in The Manoeuvres Field Firing and Artillery Practice Act, 1938
7. Offences.-
If, within the area and during the period specified in a notification under sub-section (1) of section 2, any person-(a)wilfully obstructs or interferes with the execution of the manoeuvres, or(b)without due authority enters or remains in any camp, or(c)without due authority interferes with any flag or mark or any apparatus used for the purposes of the manoeuvres,he shall be punishable with fine which may extend to ten rupees.
