Section 13A in The Maharashtra Agricultural Pests And Diseases Act, 1947
13A. Further Penalties.—
(1)Whoever without reasonable excuse fails to render in the manner required any assistance or service which he is required to render or to do anything or to abstain from doing anything which he is required to do or to abstain from doing in pursuance of a proclamation under section 12A shall, on conviction, be punished with fine which may extend to rupees fifty.(2)Whoever contravenes any order made under section 12B or does anything in contravention of the provisions of the said section shall, on conviction, be punished with fine which may extend to rupees five hundred.(3)Whoever voluntarily obstructs or offers any resistance to or impedes or otherwise interferes with—(a)any officer or person exercising any powers or performing any duties conferred or imposed on him by or in pursuance of the provisions of this Act or otherwise discharging any lawful functions in connection with preventive or remedial measures taken or to be taken against locusts under the provisions of this Act or any proclamations, orders or directions made or given thereunder, or(b)any person who is carrying out the orders or directions of any such officer or person as aforesaid or who is otherwise acting in accordance with his duty in pursuance of this Act or any proclamations, orders or directions made or given thereunder,shall, on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to rupees five hundred or with both.
