Section 21 in Haryana Pond and Waste Water Management Authority Act, 2018
21. Penalty for causeing obstruction.
- Whoever,-(i)obstructs the Gram Panchayat, Municipality, District Pond Management Officer or any person acting under the orders or directions of the Authority, from exercising powers, discharging function or performing duties under this Act or the rules made thereunder; or(ii)damages any work or property of the Authority; or(iii)destroys, pulls down, removes, injures or defaces any pillar, post or stake fixed in the ground or any notice or other matter put up, inscribed or placed, by or under the directions of the Authority, shall be liable on conviction to a fine not exceeding ten thousand rupees or to imprisonment not exceeding one month or both.
