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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Maharashtra Drinking Water Supply Requisition Act, 1983

(3)Whoever refuses to comply with or contravenes any direction issued under this section or obstructs the lawful exercise of any powers conferred by this section on the requisitioning authority or its assistants or workmen shall, on conviction, be punished with fine which may extend to one thousand rupees.