Section 4F(2) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
(2)Any person who, without lawful excuse, obstructs the Administrator or any officer, employee or other person, as the case may be, in the exercise of any of the powers conferred upon him under section 4E shall be punishable with imprisonment which may extend to three months or to fine which may extend to five hundred rupees or to both.]
