573. Prohibition against obstruction of any municipal authority or any person authorised in this behalf and execution of work.
- No person shall obstruct or molest, -(a)any municipal authority, or the Mayor or the Senior Deputy Mayor or the Deputy Mayor, or the Senior Vice-President or the President or the Vice-President, or the Chief Officer of Municipality, or any member, or any person employed by the Municipality; or(b)any person authorised or empowered by or under this Act or with whom the Municipality or any of the municipal authorities has lawfully entered into a contact.In the performance of his or its duty, or in the execution of his or its work, or anything which he or it is empowered or required to do by virtue or in consequence of any provisions of this Act or the rules or the regulations made thereunder, or in the fulfilment of the contract, as the case may be.
