37. Persons employed on Lift Irrigation Work may take offenders into custody.
- Any servant of the Government in charge of, or employed upon, any Lift Irrigation 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 the nearest police station, to be dealt with according to law, any person who within his view commits any of the following offences. -(1)willfully damages or obstructs any Lift Irrigation Work; or(2)without proper authority interferes with the supply of flow of water in or from any Lift Irrigation Work or in any river or stream referred to in Section 4 or Section 14, so as to make dangerous or render less useful any Lift Irrigation Work.
