Section 32 in The United Provinces Minor Irrigation Works Act, 1920
32. Offences.
- Whoever without proper authority, and voluntarily, does any of the following acts namely-(1)damages, alters, enlarges or obstructs any work;(2)interferes with, increases or diminishes the supply of water in or the flow of water from, through, over or under any work;(3)being responsible for the maintenance of any work or of any part thereof or using any work or any part thereof, neglects to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorized distribution of water therefrom or uses such water in an unauthorized manner;(4)corrupts or fouls the water of any work so as to render it less fit for the purposes for which it is ordinarily used;(5)destroys or moves any level mark or water gauge fixed by the authority of a public servant;(6)passes or causes animals or vehicles to pass on or across any work, contrary to rules made under this Act;(7)violates any rule made under this Act the breach of which is declared to be punishable, or disobeys any lawful order of Collector or other officer;shall be liable on conviction before a Magistrate, to imprisonment for a period not exceeding one month or to a fine not exceeding fifty rupees or, where the offence is a continuing one, to a further fine which may extend to ten rupees for every day on which the offence continues after the date of first conviction.
