Section 24 in The Karnataka Tank Conservation and Development Authority Act, 2014
24. Penalty for causing obstruction to an officers.
- Whoever, (1) obstructs any Designated officer, Authorized officer, empowered officer or any person acting under the orders or directions of the Authority or the authorized or designated officer from exercising his powers, discharging his function or performing his duties under this Act or the rules, or regulation made there under; or(2)damages any works or property of the Authority; or(3)destroys, pulls down, removes, injures or defaces any pillar, post or stake fixed in the ground or any notice or any notice or other matter put up, inscribed or placed, by or under the directions of the Authority or any authorized officer or designated officer;Shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees.
