Section 8(b) in The Maharashtra Electricity (Special Powers) Act, 1946
(b)is deemed to have been required or directed under section 3, 4, 5 or 6 to do or refrain from doing anything fails to comply with such requirement or direction, shall, on conviction, be [punished] [This word was substituted for the word 'punishable' by Bombay 41 of 1949, Section 8(2).] with imprisonment for a tern which may extend to six months or with fine or with both.
