Section 79 in Arunachal Pradesh Housing Board Act, 2014
79. Penalty for obstructing etc.
- If any person-(a)obstructs any person with whom the Board 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)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/ she shall, on conviction by competent court not below the rank of first class Judicial Magistrate, be punished with imprisonment for a term which may extend to one month or with fine which may extend up to rupees five thousand or with both.
