Section 79(2) in The Himachal Pradesh Town and Country Planning Act, 1977
(2)Any person who obstructs the entry of an officer empowered or duly authorised under this section to enter into or upon any land or building or molests such officer after such entry shall, on conviction, be punished with simple imprisonment fora term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
