Section 7(v) in The Tamil Nadu Canals and Public Ferries Act, 1890
(v)stop any vessel navigating the canal in contravention of any of the provisions of this Act or of any rule made or any condition of licence or registration prescribed thereunder, and may detain it until the same is complied with or until penalty has been paid or recovered under clause (i) of this section or until the offence, if any, has been inquired into and disposed of. Powers under this section may be conferred either by name or in virtue an office.
