23. Water rate leviable for supply of water obtained without permission or misused.
- If a supply of water is obtained by any person from a canal, whether for irrigation or for any other purpose, without the previous permission of the Executive Engineer or is used in any other unauthorised manner for irrigation or otherwise, the Executive Engineer may, on each occasion, charge a rate not exceeding treble the rate chargeable for the supply as if such supply had been sanctioned. Such rate shall be leviable in addition to any penalty which may be imposed under the Act.
