Section 60 in The Gujarat Water Supply and Sewerage Board Act, 1978
60. Prohibition of certain other acts.
- No person shall-(a)wilfully obstruct any person acting under the authority of the Board under this Chapter in setting out the lines of any works or pull up or remove any pillar, post or stay fixed in the ground for the purpose of setting out lines of such work or deface or destroy any works made for the said purposes; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, valve, pipe or other works or apparatus belonging to the Board and pertaining to its duties and functions under this Chapter; or(c)unlawfully obstruct the flow of, or flush, draw off or divert or take sewage from any works belonging to the Board; or(d)obstruct any officer or servant of the Board in discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any sewage works.
