Section 31 in The Bonded Labour System (Abolition) Ordinance, 1975
31. Penalties for obstruction of works.
- Any person who without proper authority, obstructs the execution of any works, or causes any damage to any works, shall, on conviction, be punishable with fine which may extend to one thousand rupees, or with simple imprisonment for a period which may extend to six months, or with both.
