295. Penalty for obstructing persons employed by [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
- Whoever obstructs or molests a person employed by, or under contract with the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under this Act in the performance of his duty or in the fulfilment of his contract, or removes a mark set up for the purpose of indicating any levels or direction necessary to the execution of works authorised by this Act, shall be liable on conviction to a fine which may extend to [one thousand rupees or to imprisonment for a period which may extend to six months or to both] [Substituted by U.P. Act No. 26 of 1964.],
