- Whoever, without the authority of the canal-officer. -(1)Pierces or cuts through, or attempts to pierce or cut through, or otherwise to damage, destroy or endanger the stability of any flood-embankment;(2)open, shuts or obstructs, or attempts to open, shut or obstruct, any sluice in any such embankment;(3)makes any dam or other obstruction for the purpose of diverting or opposing the current of a river on the banks whereof are flood-embankments, or refuses or neglects to remove any such dam or obstruction when so required by the canal-officer.Penalty. - Shall, in case the offence shall not amount to mischief within the meaning of the Indian Penal Code, and on conviction before a Magistrate, be liable to a fine not exceeding two hundred rupees, or to imprisonment for a term not exceeding six months.
