- Whoever without any lawful authority:(a)damages, alters, enlarges or obstructs any irrigation system; or(b)interferes with, increases or diminishes the water supply in, or the flew of water from, through, over or under any irrigation system; or(c)being responsible for the maintenance of the irrigation system neglects to take proper precautions for the prevention of wastage of water thereof or interferes with the authorised distribution of water therefrom or uses water in an unauthorised manner, or in such manner as to cause damage to the adjacent landholding; or(d)corrupts or fouls, water of any irrigation system so as to render it less fit for the purposes for which it is ordinarily used; or(e)obstructs or removes any level marks or water gauge or any other mark or sign fixed by the authority of a public servant; or(f)opens, shuts or obstructs or attempts to open, shut or obstruct any sluice or outlet or any other similar contrivance in any irrigation system, shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to two hundred rupees or, with both.
