Section 12(1) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
(1)Contravention of any provision or obstruction to the lawful exercise of any power conferred or abetment to such contravention or obstruction, under this Act or any Rule or Order made thereunder shall constitute an offence and any person committing offence shall be punishable with imprisonment for a period which may extend to two years or fine which may extend to Ten Thousand Rupees, or with both.
