64. Person employed on canal may take offenders into custody.
- Any person in charge of, or employed upon, any canal may remove from the lands or buildings belonging thereto, or may take into custody without a warrant, and take forthwith before a magistrate or to the nearest police-station, to be dealt with according to law, any person who within his view.(1)wilfully damages, obstructs or fouls any canal, or(2)without proper authority interferes with the supply or flow of water, in or from any canal, or in any river, or stream so as to endanger, damage, make dangerous or render less useful any canal.
