Section 38 in Gujarat Irrigation and Drainage Act, 2013
38. Penalty for endangering stability of canal, etc.
- Whoever without proper authority-(i)pierces or cuts through or attempts to pierce or cut through or otherwise damage, destroy or endanger the stability of any canal;(ii)opens, shuts or obstructs or attempts to open, shuts or obstructs any sluice in any canal;(iii)makes any dam or obstruction for the purpose of diverting or opposing the current of a river or canal on the bank whereof there is a flood embankment or refuses or neglects to remove any such dam or obstruction when lawfully required so to do,shall, when such act shall not amount to the offence of committing mischief within the meaning of the Indian Penal Code, 1860, (XLV of 1860) on conviction before a Magistrate of the First Class, be punished for each of such offences with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees or with both.
