Section 227 in The M.P. Municipal Corporation Act, 1956
227. Injuring water works misappropriating water and tampering with meters.
- No person shall-(a)wilfully or negligently injure or suffer to be injured wells, reservoirs, mains, pipes or other appliances for the supply of water under the management of control of the Corporation;(b)draw off, divert or take any water from any municipal well, reservoir, main, or pipe, except in accordance with direction made in this behalf; or(c)tamper with any meter under the management or control of the Corporation.
