Section 13 in The Chennai City Land Revenue Act, 1851
13. Penalty for obstructing Collector or his subordinates.
- 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 [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996, w.e.f. 30.9.1996.], be liable to a fine not exceeding five hundred rupees, and, in default of payment, to imprisonment in the common gaol, for a term not exceeding sixth months, or until the fine is sooner paid.
