Section 92 in Guwahati Metropolitan Development Authority Act, 1985
92. Penalty for obstructing construction or receiving work.
(a)If any person obstruct or assaults any person with whom the Authority, has entered into a contract for the performance or execution by such person of his duty or of anything which he is empowered or required to do under the Act, or(b)remove any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, shall be punishable with fine which may extend to five hundred rupees or with or without simple imprisonment for a term which may extend two months.
