Section 207 in The City of Nagpur Corporation Act, 1948
207. Injuring water-works, misappropriating water and tampering with meters. - No person shall -
(a)wilfully or negligently injure or suffer to be injured wells, reservoirs, mains, pipes or other appliances for the supply of water under the management or control of the Corporation;(b)draw off, divert or take any water from any municipal well, reservoir, main or pipe; or(c)tamper with any meter under the management or control of the Corporation.
