Section 46 in The West Bengal Housing Board Act, 1972
46. Penalty for obstructing, etc.
- If any person-(a)obstructs, or molests any person with whom the Board has entered into a contract, in the performance or execution of his duty or of anything which he is empowered or required to do under this Act, or(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act,he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
