Section 56 in Tripura Town and Country Planning Act, 1975
56. Penalty for obstructing contractor or removing mark.
- If any person-(a)obstructs, or molests any person engaged or employed by the Board or any Planning Authority, or any persons with whom the Board or the Planning Authority has entered into a contract, in the performance or execution by such person of his duty or of anything which he 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 works authorised under this Act;he shall be punishable with fine which may extend to two hundred rupees or with imprisonment for a term which may extend to two months.
