(2)If water supplied through a water-course for a specific purpose be suffered to run to waste, and if, after inquiry by the Irrigation Officer the person through whose act or neglect such water was suffered to run to waste cannot be discovered, the person or persons chargeable in respect of the water supplied for the purpose shall be individually or jointly liable, as the case may be, for the charges made in respect of water so wasted.All question arising under this section shall be decided by the Irrigation Officer.
