52. Prohibition of passage on or across irrigation work [Section 39].
- Except when a public right of way exists, no person shall without the written permission of the Irrigation Officer, pass himself, cause any animal or vehicles to pass on or across any irrigation work, banks or channels of a canal or drainage work, except by means of such bridges, fords and ferries and their approaches as may have been provided for the purpose.Any person committing a breach of this rule shall be liable to be prosecuted against under Clause (7) of Section 39 of the Act.
