45. Liability when person using water unauthorizedly cannot be identified.
- If water supplied through a [field-channel] [These words were substituted for the words 'water-course' by Gujarat 6 of 1984, section 3.] be used in an unauthorised manner, and if the person by whose act or neglect such use has occurred cannot be identified the person or all the persons on whose land such water has flowed, if such land derived benefit therefrom, or, if no land has derived benefit therefrom, the person or all the persons chargeable in respect of the water supplied through such [field-channel] [These words were substituted for the words 'water-course' by Gujarat 6 of 1984, section 3.],shall be liable, or jointly liable, as the case may be, for the charges which shall be made for such use under the rules prescribed by [the [State] [These words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] under section 70.
