Section 62 in The Haryana Canal and Drainage Act, 1974
62. Power to arrest without warrant.
- Any person in charge of or employed upon any canal or drainage work may remove from the lands or building belonging thereto, or may take into custody without a warrant and take forthwith before a Magistrate or to the nearest police station, to the dealt with according to law, any person who, within his view, commits any of the following offences :(a)wilfully damages or obstructs any canal or drainage work;(b)without proper authority interferes with the supply or flow of water in or from any canal or drainage work, or in any river or stream, so as to endanger, damage or render less useful any canal or drainage work.
