Section 8 in The Bombay Electricity (Special Powers) Act, 1946
8. Penalties. - Any person who
(a)contravenes-(i)any order made or deemed to have been made under section 3, 4, 5, [6, 6A, 6B or 6C]; or(ii)any of the provisions of this Act; or(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, [punished] with imprisonment for a term which may extend to six months or with fine or with both.[8A. Power of entry, etc. - (1) Any officer authorized by the [State] Government in this behalf by general or special order, may enter and inspect any premises for the purpose of verifying whether an order made under this Act is complied with or not.(2)Whoever voluntarily obstructs any person authorized under sub-section in the exercise of the powers conferred by that sub-section shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.][9. Offence by local authorities and corporations. - If the person referred to in section 8 is a local authority, its Chief Executive Officer in charge of the undertaking of supplying electrical energy and if such person is a company or other body corporate, the managing director, manager, secretary or other principal officer managing its business shall, unless he proves that contravention took place without his knowledge or that he exercised due diligence to prevent such contravention, be deemed to be guilty of contravention.]
