Section 110 in The Bihar (Coal Mining) Area Development Authority Act, 1986
110. Penalty for obstructing contractor or removing mark, etc.
- If any person-(a)obstructs, interfere or misbehave any person engaged or employed by the Authority or any person with whom the Authority has entered into a contract, in the performance or execution by such person of his duty or of anything such he is empowered or required to do under this Act, or(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, or(c)maliciously, wilfully or negligently breaks, injures or opens, any lock, check valve, pipe or other works belonging to the Authority, or(d)unlawfully obstructs the flow of flushes, draws off directs, or takes water from any water works, or(e)tampers with electric and water meters dishonestly to prevent them from registering the quantity supplied.(j)he shall be punishable with fine which may extend two hundred rupees or with imprisonment for a term which may extend to two months.
