Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act] State of Bihar - Subsection Section 189(1)(e) in The Bihar Municipal Act, 2007 (e)if the owner or the occupier of the premises wilfully or negligently damages his meter or any pipe or tap conveying water from any waterworks of the Municipality,