Section 34(1) in The U.P. Participatory Irrigation Management Act, 2009
(1)The alpika samiti or the other upper level water users association shall act as the competent investigating agency for investigating the offences under sub-section (1) of Section 33. The immediate upper level water users' association or the competent canal officer, as the case may be, shall investigate the offences committed in the jurisdiction of a lower level water users' association.
