Section 15 in Arunachal Pradesh Water Supply Act, 2015
15. Punishment for receiving stolen Government Water Supply property.
- Whoever, dishonestly, receives any stolen Government Water Supply materia! knowingly or having reasons to believe the same to be stolen property, shall be liable, on conviction to the punishment of imprisonment of either description for a term which may extend to three years, or fine which may extend to rupees ten thousand or with both.Chapter - IV Powers of competent authority and resolution of disputes.
