Section 14(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952
(1)Whoever obstructs the Collector or any person acting under his orders, in taking possession of any waste land under section 5 or under sub-section (2) of section 7, shall be punishable with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both.
