Section 77 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
77. Penalty.
- If any person-(a)obstructs or molests any person with whom the Housing Commissioner has entered into a contract on behalf of the Board in the performance or execution by such person of his duty or of anything which he is empowered or required to do by virtue or in consequence of this Act or any rule or regulation made thereunder; or(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised by this Act or any rule or regulation made or scheme sanctioned thereunder;he shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.
