Section 62 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
62. Penalty for obstruction
Any person who obstructs the entry of a person authorised under section 53 to enter into or upon any land or building or models 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 punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
