Section 225 in Gauhati Municipal Corporation Act, 1971
225. Damaging water works misappropriating with water and tampering with meters.
- No person shall -(a)Wilfully or negligently damage or cause to be damage wells, reservoirs, mains, pipes or other appliance for the supply of water under the management or control of the Corporation(b)Draw off or divert any water from any municipal well, reservoir, main or pipe; or tamper with any metter.
