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[Cites 0, Cited by 0] [Section 7N] [Entire Act]

Bombay Presidency - Subsection

Section 7N(1) in The Bombay Gas Supply Act, 1939

(1)The Inspector may direct any consumer to discontinue the use of any part of the installation or any apparatus, which in the opinion of the Inspector, is causing, or is likely to cause, waste of gas or overloading of the meter provided on the consumer's premises and such consumer shall comply with the Inspector's direction in this behalf.