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State of Maharashtra - Section

Section 22 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

22. Persons responsible for unauthorised consumption to be prosecuted.

- If any unauthorised connection is made to the Water Main or to private pipe between the Water Main and meter with the object of getting water without payment in whole or in part, the person so consuming water shall be liable to prosecution under section 379 of the Indian Penal Code.