67. Liability of occupiers of lands benefiting from unauthorised use of water.
- If canal water is used in an unauthorised manner and if the person by whose act or neglect such use has occurred can not be identified, the occupiers of the lands on which such water has flowed, if such lands have received benefit therefrom, shall be liable to the charges made from such use as determined by the State Government.Explanation. - Water is said to be used in an unauthorised manner when it is taken from any canal, outlet or village channel or from the assured irrigable command area or probable irrigable command area in contravention of any of the provisions of this Act or the Rules made under or of any order passed by a Canal Officer in this behalf.
