Section 29 in The Himachal Pradesh Minor Canals Act, 1976
29. Liability when person using unauthorisedly cannot be identified.
- If water supplied-through a water-course be used in an unauthorised manner, and if the person by whose act or neglect such use has occurred cannot be identified, the person on whose land such water has flowed, if such land has derived benefit therefrom or if such person cannot be identified, or if such land has not derived benefit therefrom, all the persons chargeable in respect of the water supplied through such water-course, shall be liable, or jointly liable, as the case may be, to the charges mode for such use.
