Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Himachal Pradesh - Subsection Section 31(1) in The Himachal Pradesh Minor Canals Act, 1976 (1)All charges for the unauthorised use or for waste of water may be recovered in addition to any penalties which may be prescribed on account of such use or waste.
