Section 70 in Northern India Canal and Drainage Act, 1873
70. Offences under the Act,.
- Whoever, without proper authority and voluntarily, does any of the acts following, that is to say :-(1)damages, alters, enlarges or obstructs any canal or drainage work;(2)interferes with, increases or diminishes the supply of water in, or the flow of water from, through, over or under, any canal 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 canal 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 water thereof or interferes with the authorized 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)causes any vessel to enter or navigate any canal contrary to the rules for the time being prescribed by the State Government for entering or navigating such canal;(7)while navigating on any canal neglects to take proper precautions for the safety of the canal and of vessels thereon;(8)and (9) Omitted by Punjab Act 14 of 1968;(10)destroys or moves any level-mark or water gauge fixed by the authority of a public servant;(11)passes, or causes animals or vehicles to pass, on or across any of the works banks or channels of a canal or drainage work contrary to rules made under this Act after he has been desired to desist therefrom;(12)violates any rule made under this Act for breach whereof a penalty may be incurred -Penalty. - shall be liable on conviction before a Magistrate of such class as the State Government directs in this behalf, [to a minimum fine of five thousand rupees, but not exceeding fifty thousand rupees or to imprisonment not exceeding six months, or with both.] [Substituted 'to a fine not exceeding one thousand rupees or to imprisonment not exceeding one month, or to both.' by Act No. 4 of 2012, dated 14.8.2012.]
