If any railway servant (whether on duty or otherwise) or any other person obstructs or causes to be obstructed or attempts to obstruct any train or other rolling stock upon a railway,-- (a) by squatting or picketing or during any rail roko agitation or bandh ; or (b) by keeping without authority any rolling stock on the railway; or (c) by tampering with, disconnecting or interfering in any other manner with its hose pipe or tampering with signal gear or otherwise, he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both.Open in Lexace · Ask the AI about this section
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