Section 74 in Andhra Pradesh Housing Board Act, 1956
74. Penalty for obstructing; etc.
- If any person :-(a)obstructs or molests any person with whom the Board has entered into a contract, in the performance or execution by such person or his duty or of anything which he is empowered to require 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 one month or with fine which may extend to five hundred rupees or with both;
