Section 7(3) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(3)If the owner of land uses the water supplied to him for reclamation in any manner other than that specified in the reclamation scheme or in contravention of the directions issued by the Land Reclamation Officer under sub-section (2) or suffers the water to run to waste, the water shall be deemed to have been used by such owner of land in an unauthorised manner or to run to waste, as the case may be, and all charges for such unauthorised use or wastage of water shall be recovered from him under and in accordance with the provisions of section 33, 34 and 35 of the Northern India Canal and Drainage Act, 1873, and the rules made thereunder.
