Section 4(16) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(16)Whoever, being an employee of the Corporation, specifically entrusted 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 by a court having jurisdiction, 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 offense punishable under this sub-section except with the previous sanction of the Managing Director of the Corporation.
