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The Oriental Gas Company Act No. 1857

14. Satisfaction  for accidentally  damaging pipes.-

Every person who shall  carelessly or accidentally break, throw down, or damage any pipe, or pillar, or lamp belonging to the said Company, or under their control, shall  pay such  sum of  money by  way of satisfaction to the  said Company  for the  damage done, not exceeding fifty rupees, as any Magistrate shall think reasonable.









  

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