Section 550 in Kolkata Municipal Corporation Act, 1980
550. Prohibition of obstruction or molestation in execution of work.
- No person shall obstruct or molest any person authorised or empowered by or under this Act, or with whom the Corporation or any of the municipal authorities referred to in section 3 has lawfully contracted, in the execution of his duty or anything which he is authorised or empowered or required to do by virtue or in consequence of any of the provisions of this Act or the rules or the regulations made thereunder, or in fulfilment of his contract, as the case may be.C. Public notices and advertisements
