7. Interfering with officers of the police or members of the Armed Forces of the Union.—
(1)No person in the vicinity of any prohibited place shall obstruct, knowingly mislead or otherwise interfere with or impede, any police officer, or any member ofthe Armed Forces of the Union engaged on guard, sentry, patrol or other similar duty in relation to the prohibited place.(2)If any person acts in contravention of the provisions of this section, he shall be punishable with imprisonment which may extend to three years, or with fine, or with both.
