Section 14 in Arunachal Pradesh Water Supply Act, 2015
14. Offences relating to theft of material.
(1)Whoever, dishonestly(a)Cuts or removes or takes away or transfers any material or meter from any installation or any other place, or site where it may be rightfully or lawfully stored, deposited, kept, stocked, situated or located including during transportation, without the consent of the concerned department or the owner or the licensee, as the case may be, whether or not the act is done for profit or gain ; or(b)Stores, possesses or otherwise keeps in his premises, custody or control, any material or meter without the consent of its owner, whether or not the act is done for profit or gain; or(c)Loads, carries or moves from one place to another any material or meter without the consent of its owner, whether or not the act is done for profit or gain; or(d)Obstructs or causes to obstruct personally or in connivance with any other person tapping of any water source, shall be guilty of an offence and shall be liable on conviction, to imprisonment for a term which may extend to three years but shall not be less than three months, or fine which may extend to rupees twenty thousand but shall not be less than rupees five thousand or with both.(2)if a person, having been already convicted of an offence punishable under sub- section (1) is found guilty of an offence under the said sub- section, shall be punishable for the second or subsequent offence for a term of imprisonment which shall not be less than six months but which may extend to three years and shall also be liable to fine which shall not be less than rupees ten thousand which may extend to thirty thousand.
