Section 156 in Punjab Regional and Town Planning and Development Act, 1995
156. Penalties for obstructing entry.
- Any person who obstructs the entry of a person authorised under section 155 to enter into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a term which may extend to six months or with fine, which may extend to one thousand rupees, or with both.
