Section 495 in The Delhi Municipal Corporation Act, 1957
495. Prohibition against obstruction of Mayor or any municipal authority, etc.
- No person shall obstruct or molest [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority, the Mayor or the Deputy Mayor, any councillor [*] [Ed- The words "or alderman" have become redundent as the reference to alderman omitted by act 67 of 1993 (w.e.f. 1-10-1993, see section 9 of the Act)] or alderman or any person employed by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any person with whom the Commissioner has entered into a contract on behalf of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], in the performance of their duty or of anything which they are empowered or required to do by virtue or in consequence of any provision of this Act or of any rule, regulation or bye-law made thereunder.
