Section 8 in The Maharashtra Electricity (Special Powers) Act, 1946
8. Penalties.
- Any person who-(a)contravenes -(i)any order made or deemed to have been made under section 3, 4, 5 [, 6, 6A, 6B or 6C] [These figures, letters and word were substituted for the word and figure 'or 6' by Bombay 41 of 1949, Section 8(1).]; or(ii)any or the provisions of this Act; or(b)is deemed to have been required or directed under section 3, 4, 5 or 6 to do or refrain from doing anything fails to comply with such requirement or direction, shall, on conviction, be [punished] [This word was substituted for the word 'punishable' by Bombay 41 of 1949, Section 8(2).] with imprisonment for a tern which may extend to six months or with fine or with both.
