Section 39 in The Haryana Canal and Drainage Act, 1974
39. Detention of vessels violating rules.
(1)Any vessel entering or navigating any canal contrary to the rules made in that behalf by the State Government, or so as to cause danger to the canal or the other vessels therein may be removed or detained or both removed and detained, by the Divisional Canal Officer, or by any other person duly authorised in this behalf.(2)The owner of any vessel causing damage to a canal, or whose vessel has been removed or detained under this section, shall be liable to pay to the State Government such sum as the Divisional Canal Officer, with the approval of the Superintending Canal Officer, determines to be necessary to defray the expenses of repairing such damage or of such removal or detention, as the case may be.
