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State of Maharashtra - Section

Section 17 in The Gas Companies Act, 1863

17. Penalty if water be fouled by gas.

- Whenever any water shall be fouled by the gas of the said Company, they shall forfeit to the person whose water shall be so fouled for every such offence a sum not exceeding five hundred rupees, and a further sum not exceeding one hundred rupees for each day during which the offence shall continue after the expiration of twenty-four hours from the service of notice of such offence.