Section 41 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
41. For endangering stability of minor canal, etc.
- Whoever, without proper authority,-(a)pierces or cuts through or attempts to pierce or cut through or otherwise to damage, destroy or endanger the stability of any entrusted minor canal;(b)opens, shuts or obstructs, or attempts to open, shut or obstruct any sluice in any entrusted minor canal;(c)makes any dam or obstruction for the purpose of diverting or opposing the current of a river or an entrusted minor canal on the bank whereby 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 (45 of 1860), on conviction, be punished in the case of a first offence with fine which may extend to two thousand rupees, and in the case of a second and subsequent offence, with fine which may extend to five thousand rupees.
