412. Prohibition against obstruction of Chief Councillor or any Municipal Authority etc.
- No person shall obstruct or molest-(a)any Municipal Authority, or the Chief Councillor, or the Deputy Chief Councillor, or a Councillor, or the Chief Municipal Officer, or any employee of the Municipality or any person employed by the Municipality, or(b)any person, authorized or empowered by or under this Act or with whom the Municipality or any of the Municipal Authorities has lawfully entered into a contract, in the performance of is or its duty, or in the execution of his or its work, or anything which he or it is empowered or required to do by virtue, or in consequence, of any provision of this Act or the Rules or the Regulations made thereunder, or in the fulfilment of the contract, as the case may be.
