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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Meghalaya - Subsection

Section 281(1) in Meghalaya Municipal Act, 1973

(1)Any person who shall fraudulently-
(a)alter the index to any meter, or prevent any meter from duly registering the quality or quantity of water or gas supplied, or
(b)abstract or use water or gas before it has been registered by a meter set up for the purpose of testing the quantity or quality of the same, shall be liable to a fine not exceeding one hundred rupees.