Section 19(2) in The United Provinces Fire Service Act, 1944
(2)If any person voluntarily obstructs, offers any resistance to, or impedes or otherwise interferes with any officer acting in the course of his duty under subsection (1), he shall be punishable with imprisonment for a term which may extend to three months or with fine up to Rs. 500 or with both.] [Inserted by Section 4 of U.P. Act I of 1953.]
