Section 52A in Gujarat Industrial Development Act, 1962
52A. [ Penalty for obstructing, etc., persons performing duty under contract. [Section 52A, 52B, 52C were inserted by Gujarat 14 of 1968, Section 9 (w.e.f. 16-01-1969).]
- If any person obstructs or molests any person with whom the Corporation has entered into a contract in the performance or execution by such person of his duty or of any thing which he is empowered or required to do under this Act he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or, with both.
