118. Provision of Penalty for causing obstruction in official duty.
- If a person deprives any officer or servant of the Panchayat or any such person whom the said officer or servant has law fully delegated his powers of going to or into any place, building or land, of his lawful rights of going to or into the said place; building or land, it shall be held as to him that he has committed an offence under the Indian Penal Code and shall be awarded such furnishment as may be determined by the prescribed authority.
