The Oriental Gas Company Act No. 1857

S. No	Contents
	Preamble
1	Power to break up streets, etc., under superintendence, and to open drains
2	Not to enter on privet land without consent
3	Notice to be served on persons having control
4	Streets or drains not to be broken up except
5	Streets broken up to be reinstated with out delay
6	Penalty for delay in reinstating streets
7	In case of delay, other parties may reinstate
8	Power to enter buildings for ascertaining quantity of gas consumed
9	Recovery of rent due for gas
10	Power to take away pipes when supply of gas discontinued
11	Meters not liable to distress for rent
12	Penalty for fraudulently using gas
13	Penalty for wilfully damaging pipes
14	Satisfaction for accidentally damaging pipes
15	Penalty for causing water to be corrupted
16	Daily penalty during escape of Gas after notice
17	Penalty if water be fouled by Gas
18	Power to examine Gas-pipes to ascertain cause of water being fouled
19	Expenses to abide result of examination
20	How expenses to be ascertained
21	Liability to indictments for nuisance
22	Copies of the original Deed of Association and of all rules
23	Service of process
24	Recovery of penalties
25	Levy by distress
26	No distress unlawful for want of form
27	Interpretation

[13th February, 1857.]

An Act to confer certain powers on the Oriental Gas Company, Limited