Section 32 in Gujarat Irrigation and Drainage Act, 2013
32. Liability when water runs to waste.
(1)If water supplied through a field-Channel be suffered to run to waste, and if, after inquiry, the person through whose act or neglect such cannot be discovered, the person or the persons in-charge of the water supplied through a field-channel shall be liable, or jointly liable, as the case may be, for payment of such charges as may be prescribed which shall be made in respect of the water so wasted.(2)All questions arising under sections 31 and 32 shall, subject to the provisions of section 43, be decided by the respective canal-officer.
