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Bombay Presidency - Section

Section 9 in Bombay Electricity Duty Act, 1958

9. Penalties. - If any person-

(a)fails to keep books of account or to submit returns in accordance with the provisions of section 5 and the rules made in that behalf under section 12, or
[(ai) contravenes any rule made under the Act, or]
(b)wilfully obstructs an Inspector in the exercise of the powers conferred upon him by or under his Act,
he shall, on conviction, be punished with fine which may extend to [one thousand rupees].