Section 57 in Arunachal Pradesh Urban and Country Planning Act, 2007
57. Penalty for obstructing Contractor or removing mark.
- If any person -obstructs, or molests any person engaged or employed by the State Urban and Country Planning Board or any Local Planning Authority/Sub- divisional Planning Authority, or any person with whom the State Urban and Country Planning Board or the Local Planning Authority has entered into a contract in the performance or execution by such person of his duty or of any thing which he is empowered or required to do under this Act, or removes any mark set up for the purposes of indicating any level or direction necessary to the execution of works authorized under this Act, he/she shall be punishable with fine which may extend to ten thousand rupees or with imprisonment for a term which may extend to six months or both.
