Section 16 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
16. Penalty for offences.
- Whoever contravenes any provision of this Act, or any rule or order made thereunder, or any order made under this Act, or obstructs the lawful exercise of any power conferred by or under this Act, shall be punishable with an imprisonment which may extend to one year or with fine or with both.
