Section 2(6) in The Kerala Money-Lenders Act, 1958
(6)a person shall be deemed to "molest" another person if he?(a)obstructs, or uses violence to, or intimidates, such other person, or(b)interferes with any property owned or used by him or deprives him of, or hinders him in the use of any such property, or(c)does any act calculated to annoy or intimidate the members of the family or such other person;
