Section 7(2) in The Himachal Pradesh Minor Canals Act, 1976
(2)If any person, shall, at any time after the commencement of this Act, construct a canal without the permission necessary under sections 4 and 5 of this Act, the Collector may, with the previous sanction of the Government, close it and shut off the supply of water thereto and may further, by order in writing, prohibit such person, and by general proclamation all other persons, from maintaining, repairing or renewing such canal or continuing to use the water thereof.
