Section 15 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
15. Penalty.
(1)Whoever wilfully obstructs any person in doing any of the acts authorised under section 5, 7 or as the case may be, section 8 or wilfully fills up, destroys damages or displaces any trench or mark made under section 5 or wilfully does anything prohibited under the proviso to sub-section (1) of section 9, shall be punishable with imprisonment which may extend to six months or fine or both.(2)Whoever wilfully removes, displaces, damages or destroys any pipeline laid under section 7,shall be punishable with rigorous imprisonment for a term which shall not be less than one year, but which may extend to three years and shall also be liable to fine.
