Section 40 in Jharkhand Tourism Development and Registration Act, 2015
40. Obstructing lawful authorities.
- If any person wilfully obstructs or offers any resistance to, or otherwise interferes with the discharge of the functions of the prescribed authority or any other officer authorised by it, exercising any power, or performing any duties conferred or imposed upon it or him by or in pursuance of this Act or the rules made thereunder, he shall be liable to punishment with simple imprisonment which may extend to three months or with fine not exceeding Rs. 1,00,000.00 or with both.
