Section 35(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(3)Any person who obstructs the entry of a person authorized under of section 26 to enter into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a, term which may extend to six months, or with fine which may extend to L one thousand, or with both.
