138. Penalty for breaking seal .-Where, in contravention of rule 56, any seal referred to in that rule is broken-
(a)the person breaking the seal shall be punishable with fine which may extend to two hundred rupees; and(b)the consumer when he has not himself broken the seal shall be punishable with fine which may extend to fifty rupees unless he proves that he used all reasonable means in his power to ensure that the seal should not be broken.[138-A. Penalty for breach of rule 44-A.-Where, in contravention of rule 44-A, any person responsible for the generation, transformation, transmission, conversion, distribution, supply or use of energy, fails to report to the Inspector and other authorities concerned the occurrence of accidents, such person shall be punishable with fine which may extend to three hundred rupees.]
