Section 284 in The Mumbai Municipal Corporation Act, 1888
284. Prohibition or wilful or neglectful acts relating to water works.
- [(1)] [Section 284 was renumbered as sub-section (1) of that section by Maharashtra 21 of 1989, Section 41(a).] No person shall wilfully or negligently -(a)injure or suffer to be injured any meter belonging to the corporation or any of the fittings of any such meter;(b)break, injure or open any lock, cock, valve, pipe, work, [engine, cistern or fitting] [These words were substituted for the words 'or engine' by Bombay 5 of 1938, Section 32(a).] appertaining to any municipal water work;(c)flush or draw off the water from any such water work, thereby causing such water to be wasted;(d)do any act [or suffer any act to be done] [These words were inserted by Bombay 8 of 1918, Section 15.] whereby the water in or derived from any municipal water work shall be wasted;(e)obstruct, divert or in any way injure or alter any water main or duct;(f)[ except with the permission of the Commissioner, open, break, injure or tamper with any lock furnished under section 274A.] [This clause was inserted by Bombay 5 of 1938, Section 32(b).](g)[ misuse the water duly provided by the Corporation for a specific purpose or use the same for any other purpose, whether specified or not.] [Clause (g) was added by Maharashtra 21 of 1989, Section 41(a).](2)[ Whoever contravenes any of the provisions of sub-section (1) shall, on conviction, be punished, -(a)for the first offence, with an imprisonment for a term which may extend to one month or with a fine which shall not be less than one hundred rupees and which may extend upto one thousand rupees or with both;(b)for the second and every subsequent offence, with imprisonment for a term which may extent to six months or with fine which shall not be less than two hundred rupees and which extend upto two thousand rupees or with both.]
