Section 145 in Arunachal Pradesh Panchayat Raj Act, 1997
145.
Who ever(i)obstructs a Gram Panchayat or an Anchal Samiti or a Zilla Parishad or any members, employee or agent thereof or prevent or attempts to prevent any such member, employee or agent from doing anything which he is empowered or required to do under the provisions of this Act or any rule, bye-law made thereunder; or(ii)without lawful authority removes or destroys, defaces or otherwise obliterates any notice, materials, lamp post, direction post stand post or any other property exhibited or erected by the Gram Panchayat or Anchal Samiti or Zilla Parishad or under its authority, shall be punishable with fine which may extend to two hundred rupees.
