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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(1)(d) in Arunachal Pradesh Water Supply Act, 2015

(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.