- Whoever, without the authority of the Canal Officer -(a)pierces or cuts through, or attempts to pierce or cut through, or otherwise to damage, destroy or endanger the stability of any flood embankments;(b)opens, shuts or obstructs or attempts to open, shut or obstruct, any sluice in any such embankments;(c)makes any dam or other obstruction for the purpose of diverting or opposing the current of a river on the banks whereof are flood embankment, or refuses or neglects to remove any such dam or obstruction when so required by a Canal Officer;shall, on conviction be liable to a fine not exceeding two thousand rupees or to imprisonment for a term not exceeding one year.
