Section 31 in The Punjab Development of Damaged Areas Act, 1951
31. Penalties.
- An person who -(a)fails to deliver possession when required to do so by the Collector under this Act,(b)obstructs or molests any person in the service of an Improvement Trust, any person acting under the authority or directions of such person, any person with whom the Trust has entered into a contract or any person acting under the authority or directions of such person in the execution of his duty or of anything which he is empowered or required to do under this Act, or(c)removes any mark set up for the purpose of indicating the boundaries of any damaged area or any part thereof, or any level or directions necessary for the execution of any scheme under this Actshall be punishable with rigorous imprisonment which may extend to two years or with fine which may extend to one thousand rupees or with both.
