42. Persons employed on canal may take offenders into custody.
- Any person in charge of, or employed upon, any irrigation work may remove from the lands or buildings, belonging thereto, or may take into custody without a warrant any person who in his view -(1)wilfully damages, obstructs or fouls any irrigation work, or(2)without proper authority interferes with the supply or flow of water, in or from any irrigation work or in any river, spring or stream so as to endanger, damage, make dangerous or render less useful any irrigation work;and upon so taking him into custody shall produce him forthwith before a Magistrate or at the nearest police-station, to be dealt with according to law.
