Whoever obstructs or molests any person employed by a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], who is not a public servant within the meaning of section 21 of the Indian Penal Code or any person with whom the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] has lawfully contracted, in the execution of his duty or of anything which he is empowered or required to do by virtue or in consequence of any of the provisions of this Act or of any rule, bye-law or order made thereunder, or in fulfillment of his contract, as the case may be, shall be punishable with fine which may extend to one hundred rupees.Powers and duties of police officers.
