- No person shall, without due authority, cut through, or attempt to cut through, any public embankment, or destroy, or attempt to destroy, any such embankment, or open or shut, or obstruct any sluice in any such embankment, or any public watercourse; and every person who shall commit any breach of the provisions of this section shall in case the act shall not amount to mischief within the meaning of the Indian Penal Code (45 of 1860), be liable to imprisonment of either description for a term not exceeding one month, or to a fine not exceeding two hundred rupees.
