Section 15(2) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(2)If any person obstructs any officer or person in the exercise of any powers conferred or in the performance of any duty imposed on him by or under this Act, shall be punished with imprisonment, which may extend upto six months or with fine, which may extend upto twenty five thousand rupees or with both.
