Section 17(5) in The Gujarat Agricultural Pests and Diseases Act, 1980
(5)Whoever voluntarily obstructs or offers any resistance to or impedes or otherwise interferes with-(a)any officer or person exercising any powers or performing any duties conferred or imposed on him by or in pursuance of the provisions of this Act or otherwise discharging any lawful functions in connection with preventive or remedial measures taken or to be taken against locusts under the provisions of this Act, or any proclamations, orders or directions made or given thereunder, or(b)any person who is carrying out the orders or directions of any such officer or person as aforesaid or who is otherwise acting in accordance with his duty in pursuance of this Act or any proclamations, orders or directions made or given thereunder,Shall on conviction, be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both and for the second or subsequent offence with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
