Section 112 in The Rajasthan District Boards Act, 1954
112. Penalty for obstructing persons employed by Board.
- Whoever obstructs or molests a person employed by or under contract with, the Board under this Act in the performance of his duty or in the fulfilment of his contract, or removes a mark set up for the purpose of indicating any levels or directions necessary to the execution of works authorized by this Act, shall be liable on conviction to a fine which may extend to fifty rupees.
