Section 55 in The Rajasthan Irrigation and Drainage Act, 1954
55. Offenses under Act.
- Whoever, without proper authority and voluntarily does any of the acts following, that is to say-(1)damages, alters, enlarges or obstructs any irrigation or drainage work;(2)interferes with, increase or diminishes the supply of water in, or the flow of water from, through, over or under, any irrigation or drainage work;(3)interferes with or alters the flow of water in any river or stream, so as to endanger, damage or render less useful any irrigation or drainage work;(4)being responsible for the maintenance of a water course or using a water course, neglects to take proper precautions for the prevention of waste of the water thereof or interferes with the authorised distribution of the water therefrom, or uses such water in an unauthorised manner;(5)corrupts or fouls the water of any canal so as to render it less fit for the purposes for which it is ordinarily used;(6)being liable to furnish labourers under Part VII of this Act, fails without reasonable cause to supply or assist in supplying the labourers required of him;(7)destroys or moves any level mark or water gauge fixed by the authority of a public servant;(8)passes, or causes animals or vehicles to pass, on or across any of the works, banks or channels of an irrigation or drainage work contrary to rules made under this Act, after he has been desired to desist therefrom;(9)violates any rule made under this Act for breach whereof a penalty may be incurred;[shall be liable, on conviction before a Magistrate, to a fine not exceeding one hundred rupees, or to imprisonment not exceeding one month, or to both, for the first offence; and to a fine not exceeding five hundred rupees, or to imprisonment not exceeding three months, or to both, for a subsequent offence] [Substituted by Rajasthan Act 29 of 1992 w.e.f. 17-11-1992.].
