Section 45(1) in Maharashtra Jeevan Authority Act, 1976
(1)No person shall-(a)wilfully obstruct any person acting under the authority of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in setting out the lines of any work or pull up or remove any pillar, post or stay fixed in the ground for the purposes of setting out the lines of such works, or deface or destroy any works made for the said purpose; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]; or(c)unlawfully obstruct the flow of or flush, draw off, or divert, or take water from any water works belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or any water course by which any such water is supplied; or(d)obstruct any officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in the performance and discharge of his duties and functions under this Chapter or refuse or wilfully neglect to furnish him with means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water works, or(e)bath in, at or upon any water works, or wash or throw or cause to enter therein any animal or throw any rubbish, dirt or filth into any water works, or wash or clean therein any cloth, wool or leather or the skin of any animal, or cause water of any sink or drain or any steam engine or boiler or any other polluted water to turn or be brought into any water works, or do any other act whereby the water in any water works belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] is fouled or likely to be fouled.
