Section 93(1) in The Maharashtra Irrigation Act, 1976
(1)Whoever voluntarily and without proper authority—(a)damages, alters, enlarges or obstructs any canal;(b)interferes with, or increases or diminishes the supply of water in, or the flow of water from, through, over or under any canal, or by any means raises or lowers the level of the water in any canal;(c)pollutes or fouls the water of any canal so as to render it less fit for the purposes of which it is ordinarily used;(d)destroys, defaces or removes any land or level mark or water gauge fixed by the authority of a public servant;(e)destroys, tampers with, or removes, any apparatus, or part of any apparatus, for controlling, regulating or measuring the flow of water in any canal;(f)passes, or causes animals or vehicles to pass in or across any of the works, banks or channels of a canal contrary to rules made under section 114 after he has been directed to desist there from;(g)causes or knowingly and wilfully permits cattle to graze upon any canal or flood embankment, or tethers or causes, or knowingly and wilfully permits cattle to be tethered, upon any such canal or embankment, or roots up any grass or other vegetation growing on any such canal or embankment, or removes, cuts or in any way injures or causes to be removed, cut, or otherwise injured any tree, bush, grass or hedge intended for the protection of such canal or embankment;(h)neglects, without reasonable cause, to assist or to continue to assist in the execution of any repair, clearance or work, when lawfully bound so to do under section 90;(i)eases oneself on the banks, or in the channel, of a canal;(j)damages, alters or obliterates boundaries of areas in which irrigation from a canal is authorised by a Canal Officer;(k)fails to close the temporary channels dug out for supply on a temporary basis after the period of sanction is over;(l)fails to assist a Canal Officer in the discharge of his duties whenever called for ; (m) violates any rules made under section 114 for breach whereof the State Government shall, in such rules, direct that a penalty may be incurred;
