Section 81 in Kerala District Administration Act, 1979
81. Penalty for obstruction of district council.
- Any person obstructing a district council or obstructing or in molesting the President or a member of a district council or any person employed by the district council or any person with whom a contract has been entered into by on behalf of the district council, in the discharge of its or his duty or of anything which it or he is empowered or required to do by virtue, or in consequence, of this Act or of any rule, bye-law or order made thereunder shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both
