Section 141 in The Maharashtra Regional and Town Planning Act, 1966
141. Penalty for obstructing contractor or removing mark.
- If any person-(a)obstructs, or molests any person engaged or employed by:a Regional Board, Planning Authority or Development Authority or any person with whom, any such Board or Authority has entered into a contract, in the performance or execution by such person of his duty or of anything which he is empowered or required to do under this Act, or(b)remove any mark or boundary stone set up for the purpose of indicating any level or direction necessary" to the execution of any development authorised under this Act,he shall on conviction, [be punished with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees or with both] [These words were substituted for the words 'be punished with fine which may extend to two hundred rupees or with imprisonment for a term which may extend to two months,' by Maharashtra 31 of 1983, Section 7.].
