Section 15 in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
15. Penalty.
(1)Whoever willfully obstructs any person in doing any of the acts authorized under sections 5, 7 or as the case may be, section 8 or willfully fills up, destroys, damages or displaces any trench or mark made under section 5 or willfully does anything prohibited under the proviso to sub-section (1) of Section 9, shall be punishable with imprisonment which may extend to six months or fine or both;(2)Whoever wilfully removes, displaces, damages or destroys any pipeline laid under section 7, shall be punishable with rigorous imprisonment for a term which shall not be less than one year, but which may extend to three years and shall also be liable to fine.
