Section 47 in The Dadra and Nagar Haveli Excise Regulation, 2012
47. Penalty for assault and obstruction. - Notwithstanding anything contained in the f!1dian Penal Code, any person who assaults or threatens to assault or obstructs or attempts to obstruct any Excise Officer in the discharge of his official duties shall be punished with imprisonment for a term which may extend to two years and shall also be liable to fine which may extend to one lakh rupees.
