Section 52 in Maharashtra Jeevan Authority Act, 1976
52. Prohibition of certain other acts.
- No person shall,-(a)wilfully obstruct any person acting under the authority of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under this Chapter in setting out the lines of any works or pull up or remove any pillar, post or stay fixed in the ground for the purposes of setting out lines of such work or deface or destroy any works made for the said purposes; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, valve, pipe or other works or apparatus belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and pertaining to its duties and functions under this Chapter; or(c)unlawfully obstruct the flow of, or flush, draw off or divert or take sewage from any works belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]; or(d)obstruct any officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any sewage works.
