75. Penalty for obstructing persons in exercise of powers conferred by the Act.
- Whoever wilfully obstructs any person duly authorised under this Act, in removing or levelling any embankment, house, hut or other building, or in the lawful exercise of any of the powers in this Act (45 of 1860) conferred, shall, in case such obstruction shall not amount to an offence within the provisions of the Indian Penal Code, be liable to imprisonment of either description for any period not exceeding six months, at the discretion of the Magistrate, or to fine not exceeding two hundred rupees.
