Section 108 in Sikkim Urban and Regional Planning and Development Act, 1998
108. Penalty for obstructing contactor or removing mark.
- If any person-(a)Obstructs, or molests any person engaged or employed by the Board or the Authority or any person with whom the Board or the Authority has entered into a contract, in the performance or execution by such person of his duty or of anything which he is empowered or required to do under this Act, or(b)Removes any mark set up for the purpose of indicating any level or direction necessary for the execution of works authorized under this Act.He shall be punishable with fines which may extend to five hundred rupees or with imprisonment for a term which may extend to two months or with both.
