Section 13(a) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
(a)remove, or cause to be removed, any barricade or obstruction erected or placed in any place if such police officer has reasonable ground to believe that the barricade or obstruction was so erected or placed in order to be used for the purpose of committing an offence under this Act; or
