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[Cites 0, Cited by 0] [Section 281(1)] [Section 281] [Entire Act]

State of Meghalaya - Subsection

Section 281(1)(b) in Meghalaya Municipal Act, 1973

(b)abstract or use water or gas before it has been registered by a meter set up for the purpose of testing the quantity or quality of the same, shall be liable to a fine not exceeding one hundred rupees.