- No person shall -(a)wilfully obstruct any person acting of behalf of the Authority in conducting survey of any land for preparation of the plan;(b)wilfully remove or damage any pillar, post or stand fixed on the ground for the purpose of setting out the lines of any works deface or destroy any marks made for this purpose;(c)wilfully or negligently break, injure or open any water channel without the permission of any officer authorised to give such permission;(d)wilfully obstruct the flow of or draw off or divert or take water from any channel;(e)obstruct any officer or other employee of the Authority in discharge of his duties under this Act;(f)disobey the directions given by the Authority under the provisions of this Act.
