Section 31 in Karnataka Command Areas Development Act, 1980
31. Power to remove and take into custody person obstructing.
- Any officer or authority incharge of or employed on any irrigation system under a pipe-outlet may remove from the land or any building thereon or may take into custody without a warrant and forthwith hand over to a police officer in-charge of the nearest police station, any person who within his view,-(a)wilfully damages, alters, enlarges or obstructs any irrigation system under a pipe- outlet; or(b)without proper authority interferes with the supply or flow of water in or from any irrigation system under a pipe-outlet so as to endanger, damage or render less useful such irrigation system under a pipe-outlet:Provided that every person so taken into custody shall be produced before the nearest magistrate within a period of twenty four hours of such custody excluding the time necessary for the journey from the place of arrest to the court of the magistrate and no such person shall be detained in custody beyond the said period without the authority of a magistrate.
