Section 25 in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
25. Penalty for breach of rules.
- Any person whose service pipe is disconnected for any of the reasons falling under clause (b), (h) or (i) of sub-rule (1) of rule 16 or who contravenes the provision of rule 17, shall, in addition to any other punishment to which he may be liable under any law for the time being in force, on conviction be punished under section 61 of the Bombay Irrigation Act, 1879.
