Section 61 in The Jammu and Kashmir Housing Board Act, 1976
61. penalty for obstructing.
- If any person(a)obstructs, or molests any person with whom the Board has entered into a contract, in the performance or execution by such person of his duty or of anything which he is empowered or required to do under this Act : or(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act;he shall, on conviction, be punished with imprisonment fora term which may extend to three months or with line which may extend to five hundred rupees or with both.
