Section 35 in The Goa, Daman and Diu Irrigation Act, 1973
35. Liability when water runs to waste.
(1)If water supplied through a water-course be suffered to run to waste, and if, after inquiry, the person through whose act or neglect such water was suffered to run to waste cannot be discovered, the person or all the persons chargeable in respect of the water supplied through such water-course shall be liable or jointly liable, as the case may be, for the charges which shall be made in respect of the water so wasted under the rules made under this Act.(2)All questions arising under this section and section 34 shall be subject to the provisions of section 91 be decided by a Canal-Officer duly empowered by the Government in this behalf.
