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State of Odisha - Section

Section 13 in The Orissa Prohibition Act, 1956

13. Punishment for obstruction to, or assault on officer, etc.

- Whoever assaults or obstructs-
(a)any officer or person exercising powers under this Act ; or
(b)any informant or other person helping any officer or person while exercising powers under this Act, shall be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees, or with both.