Section 24 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
24. Preventing Flood Zoning Authority from doing an act to be offence.
- Any person, who prevents the Flood-Zoning Authority in discharging its functions or exercising its powers under the Act, shall be deemed to have committed an offence under section 186 of the Jammu and Kashmir State Ranbir Penal Code, Samvat 1989.
