Section 290(1) in Rajasthan Municipalities Act, 2009
(1)Whoever obstructs or molests a person employed by or under a contract with the Municipality under this Act in the performance of his duty or in the fulfilment of his contract or removes any mark set up for the purpose of indicating any levels or direction necessary to the execution of work authorized by this Act shall be liable on conviction to fine which shall not be less than two thousand rupees but which may extend to five thousand rupees.
