Section 8A in The Maharashtra Electricity (Special Powers) Act, 1946
8A. [ Power of entry, etc. [This section was inserted by Bombay 41 of 1949, Section 9.]
(1)Any officer authorized by the [State] Government in this behalf by general or special order, my enter and inspect any premises for the purpose of verifying whether an order made under this Act is complied with or not.(2)Whoever voluntarily obstructs any person authorized under sub-section (1) in the exercise of the powers conferred by that sub-section shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.]
