(13)being responsible for the maintenance of a water-course, or using a water-course neglects to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorised distribution of the water therefrom, or uses such water in an unauthorised manner or prevents or interferes with the lawful use of such water-course by any person authorised to use the same;shall, when such act shall not amount to the offence of committing mischief within the meaning of the Indian Penal Code (45 of 1860) on conviction before a Magistrate, be punished for each such offence with fine which may extend to two hundred rupees, or with imprisonment for a term which may extend to one month, or with both.
