75. Penalty for obstructing persons in exercise of powers conferred by Act. -
Whoever wilfully obstructs any person duly authorized under this Act in removing or levelling any embankment, house, hut or other building, or in the lawful exercise of any of the powers in this Act conferred, shall, in case such obstruction shall not amount to an offence within the provisions of the Indian Penal Code, [be liable to imprisonment of either description for any period not exceeding three years, or to a fine not exceeding one thousand rupees or to both.] [Words substituted by W.B. Act 33 of 1980.]
