Section 9 in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975
9. Obstructing employee of the Transport Undertaking or other authorised person in his duty.
- If any person wilfully obstructs an employee of a Transport Undertaking or any other person, authorised under this Act, in the discharge of his duty, he shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred and fifty rupees or with both.
