Section 52 in Assam Industrial Infrastructure Development Corporation Act, 1990
52. Penalty for obstruction.
- Any person who obstructs the entry of a person authorized under Section 49 to enter into or upon any land or building or molests such person after such entry or who obstructs the lawful exercise by him of any power conferred by or under this Act, shall, on conviction, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
