Section 214(4) in The Gujarat Municipalities Act, 1963
(4)Any person who in a municipal borough disobeys any order which is for the time being in force therein, and which has been passed by the municipality in exercise of any power conferred on such municipality under this section, or obstructs any officer of the municipality' or other person acting under the authority of the municipality in carrying out executively any such order, shall be punished with fine which may extend to one hundred rupees.
