Section 216(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No person shall wilfully or negligently -(a)injure or suffer to be injured any meter belonging to the Council or any of the fittings of any such meter;(b)break, injure or open any lock, seal, cock, valve, pipe, work, engine, cistern or fitting appurtaining to any municipal water-work;(c)do any act or suffer any act to be done whereby the water in, or derived from, any municipal water-work, shall be wasted;(d)obstruct, divert or in any way injure or after any water-main or duct;(e)except with the permission of the Chief Officer, open break, injure or tamper with any lock furnished under the provisions of this Act.
