Section 78(7) in The Bihar State Housing Board Act, 1982
(7)If any person obstructs or molests any officer or employee of the Board or any other person authorised under the Act in the performance or execution by such person of his duty or of any thing which he is empowered or required to do by virtue of or in consequence of this Act, or any Rule or Regulation made thereunder, he shall on being proved guilty, be punished with imprisonment which may extend up to six months, or with fine, which may extend upto rupees two thousand or with both.
