Section 15(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(2)Whoever willfully makes or causes to make any unauthorised connection with or removes, destroys, damages or displaces any pipeline laid under section 7, or willfully inserts any device to extract petroleum product or minerals from such pipeline, or willfully disrupts supplies being made through the pipeline, shall be punishable with rigorous imprisonment for a term which may extend to ten years and shall also be liable to fine.
