Section 7A in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
7A. [ Penalty for obstructing Collector of person authorised by Collector. [Section 7A inserted by W.B. Act 36 of 1963.]
- [(1) Whoever wilfully obstructs the Collector, or any person authorised by him, in discharging his duties under the provisions of this Act, shall, on conviction before a Judicial Magistrate, be punishable with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.](2)An offence punishable under sub-section (1) shall be cognizable and bailable.]
