Section 101(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)Any person, who obstructs the entry of a person empowered or authorised under this section to enter into, across, along or upon any land or building or molests such person after such entry, shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to one thousand rupees, or with both.
