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Union of India - Section

Section 8B in The National Highways Act, 1956

8B. Punishment for mischief by injury to national highway.—

Whoever commits mischief by doing any act which renders or which he knows to be likely to render any national highway referred to in sub-section
(1)of section 8A impassable or less safe for travelling or conveying property, shall be punished with imprisonment of either description for a term which may extend to five years, or with a fine, or with both.