135. Connection with main not to be mase without permission of Committee.
(1)No person shall, without the permission of the committee, at any time make, or cause to be made, any connection or communication with any cable, wire, pipe, [ferrule,] [Inserted by Punjab Act No. 2 of 1923.] drain, sewer or channel constructed or maintained by or vested in the committee for any purpose whatsoever.(2)Any person acting in contravention of the terms of sub-section (1) shall be punishable with a fine not exceeding [five hundred rupees.] [Substituted by Punjab Act No. 8 of 1974.]
