Oriental Gas Company Act, 1857

17. Penalty  if water be fouled by Gas.-

Whenever any water shall be fouled  by the  Gas of  the said Company, they shall forfeit to the person whose water shall be so fouled for every such offence a sum not exceeding two  hundred rupees,  and a  further sum,  not exceeding one hundred rupees,  for each day during which the offence shall continue, after the  expiration of  twenty-four hours from the service of notice of such offence.