Section 15(1) in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
(1)Whoever wilfully obstructs any person in doing any of the acts authorized under sections 5, 7 or as the case may be, section 8 or wilfully fills up, destroys, damages or displaces any trench or mark made under section 5 or wilfully does anything prohibited under the proviso to sub-section (1) of section 9, shall be punishable with imprisonment which may extend to six months or fine or both.
