Section 15(1) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(1)Whoever willfully obstructs any person in doing any of the acts authorised by section 4 or section 7 or section 8 or willfully fills up, destroys, damages or displaces any trench or mark made under section 4 or willfully does any act prohibited under section 9, shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.
