Section 151 in The Orissa Town Planning and Improvement Trust Act, 1956
151. Penalty for obstructing contractor or removing work.
- If any person -(a)obstructs or molests any person with whom the Chairman has entered into a contract on behalf of the Planning authority, in the performance or execution by such person of his duty or of anything which he is empowered or required to do by virtue or in consequence of this Act or any Rule made thereunder; or(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised by this Act or any Rule made or scheme sanctioned thereunder;he shall be punishable with fine which may extend to two hundred rupees.
