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State of Maharashtra - Section

Section 19 in The Gas Companies Act, 1863

19. Expenses by whom to be borne.

- If, upon any such examination, it appears that such water has been fouled by any gas belonging to the said Company, the expenses of the digging, examination and repair of the street or place disturbed in any such examination shall be paid by the said Company, but, if upon such examination,it appear that the water has not been fouled by the gas of the said Company, the person causing such examination to be made shall pay all such expenses, and shall also make good to the said Company any injury which may be occasioned to their works by such examination.