(1)Any person who shall fraudulently-(a)alter the index to any meter, or prevent any meter from duly registering the quality or quantity of water or gas supplied, or(b)abstract or use water or gas before it has been registered by a meter set up for the purpose of testing the quantity or quality of the same, shall be liable to a fine not exceeding one hundred rupees.(2)The existence of artificial means under the control of the\consumer for causing any such alteration, prevention abstraction or use shall be evidence that the consumer has fraudulently affected the same.
