Section 26(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Whoever wilfully obstructs any person in doing any of the acts authorized under the Act or rules made thereunder or wilfully fills up, destroys, damages or displaces any trench or mark made under section 3 or wilfully does anything prohibited under the proviso to sub-section (1) of section 9 or fails to fulfil the requirement of section 25 shall be punishable with imprisonment for a term not exceeding one year and fine which may extend to rupees fifty thousand.
