The Oriental Gas Company Act No. 1857

12. Penalty  for fraudulently  using gas.-

Every person who shall lay, or  cause to  be laid,  any pipe  to communicate  with  any  pipe belonging to  the  said  Company,  without  their  consent,  or  shall fraudulently injure  any such  meter as aforesaid, or who, in case the Gas supplied by the Company is not ascertained by meter, shall use any burner other than such as has been provided or approved of by the said Company, or of larger dimensions than he has contracted to pay for, or shall keep the lights burning for a longer time than he has contracted to pay  for, or  shall otherwise  improperly use  or burn  the Gas, or shall supply any other person with any part of the Gas supplied to him by the  said Company,  shall forfeit  to the  said Company  the sum of fifty rupees for

1. Rep. by Act 16 of 1874 every such  offence, and  also the  sum of twenty rupees for every day such pipe  shall so  remain, or such works or burner shall be so used, or such excess be so committed or continued, or such supply furnished; and the  said Company may take off the Gas from the house and premises of the  person so  offending, notwithstanding  any contract  which may have been previously entered into.

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