Section 73 in Northern India Canal and Drainage Act, 1873
73. Powers to arrest without warrant.
- Any person incharge of or employed upon any canal or drainage work may remove from the lands or buildings belonging thereto, or may take into custody without a warrant and take forthwith before a Magistrate or to nearest police station, to be dealt with according to law, any person who, within his view, commits any of the following offences :-(1)Wilfully damages or obstructs any canal or drainage work.(2)Without proper authority interferes with the supply or flow of water in or from any canal or drainage work, or in any river or stream, so as to endanger, damage or render less useful any canal or drainage work.
