- If any person-(a)obstructs 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 punishable with imprisonment for a term which may extend to two months or with fine which may intend to one thousand rupees or with both.
