Section 53 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
53. Offences and penalties.
(1)If any person,-(a)obstructs any person, with whom the Authority has entered into a contract, in the performance of his duty or of anything which is empowered or required to do under this Act; or(b)removes any mark set-up for the purpose of indicating any level or direction necessary to the execution of the work authorized under this Act,he shall on conviction be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or with both.(2)If any infrastructure such as retaining wall, parapet, railing, sewerage line, water supply line, drainage, electric line, plants, street or furniture etc is damaged by any individual, the cost of the repair alongwith 50% of the cost of repair as service charges shall be recovered from him, failing which he shall on conviction be punishable with imprisonment for a term not exceeding three months.(3)Whoever contravenes a bye-law made under section 52 of 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.
