Section 17 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
17. Penalty for obstruction.
- Any person who obstructs the entry of a person authorized under this Act to enter into or upon any land or building or molests such person after such entry or who obstructs the lawful exercise by him of any power conferred by or under this Act shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees or with both.
