Section 92(16) in The Rajasthan Urban Improvement Act, 1959
(16)Whoever, being an employee of the Trust, specifically entrusted by an order of the Trust in writing with the duty to stop or prevent the encroachment or obstruction punishable under this section, wilfully or knowingly neglects or deliberately omits to stop or prevent such encroachment or obstruction, shall, on conviction, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to one thousand rupees or with both:Provided that no court shall take cognizance against such employee for the offence punishable under this sub-section except with the previous sanction of the Trust.
