Section 28 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
28. Obstructing lawful authorities.
- If any person willfully obstructs or offers any resistance to, or otherwise interferes with the discharge of the functions of the prescribed authority or any other officer authorized by it, exercising any power, or performing any duties conferred or imposed upon it or him by or in pursuance of this Act or the rules made thereunder, he shall be liable to punishment with imprisonment which may extend to six months or with fine not exceeding ten thousand rupees or with both.
