Section 216 in The City of Nagpur Corporation Act, 1948
216. Connection with main not to be made without permission of [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].
(1)No person shall, without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], at any time, make or cause to be made, any connection or communication with any cable, wire. pipe, ferrule, drain or channel constructed or maintained by or vested in the Corporation for any purpose whatsoever.(2)Any person acting in contravention of the terms of subsection (1) shall be punished with a fine not exceeding fifty rupees.
