Section 23 in The Goa, Daman and Diu Debt Relief Act, 1980
23. Penalty for molestation.
- Whoever molests, or abets the molestation of, a debtor for the recovery of a debt by him to a creditor shall, on conviction, be punishable with imprisonment of either description, which may extend to one year or with fine which may extend to two thousand rupees or with both.Explanation. - For the purposes of this section, a person who-(a)uses violence to or intimidates a debtor, or(b)obstructs or persistently follows a debtor from place to place or interferes with any property owned or used by him or deprives him of or hinders him in the use thereof, or(c)loiters near a house or other place where a debtor resides or works for gain, or carries on business or happens to be, or does any act calculated to annoy or intimidate a debtor shall be deemed to molest a debtor.
