Section 6th in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
6th.
-any person who obstructs a police officer or village headman or village watchman acting under these rules in the execution of his duty, or who escapes from lawful custody;[7th-any person reasonably suspected of being a desertar from the Indian Army, Navy or Air Force] [Sustituted,-vide Punjab Government Notification No.GSR-116/CA-4/1872/Section 39-A/65. dated the 29th May, 1965.][* * * * * * *] [Clause 3 deleted by ibid.]
