Section 33 in Northern India Canal and Drainage Act, 1873
33. Liability when person using unauthorisedly cannot be identified.
- If water supplied through a [Canal] [See Punjab Act 14 of 1968.] be used in an unauthorized manner, and if the person by whose act or neglect such use has occurred cannot be identified -The person on whose land such water has flowed, if such land has derived benefit therefrom,or if such person cannot be identified, or if such land has not derived benefit therefrom, all the persons chargeable in respect of the water supplied through such [Canal] [See Punjab Act 14 of 1968.],shall be liable or jointly liable, as the case may be, to the charges made for such use.
