Section 28C(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees.
