Section 50(1) in Telangana Irrigation Act, 1357 F.
(1)Whosoever without the permission of the competent officer:-(a)pierces or cuts through, or attempts to pierce or cut through, or otherwise to damage or destroy or endanger the stability of any irrigation work;(b)opens, shuts or obstructs, the sulice in any irrigation work or attempts it;(c)for the purpose of diverting or impounding the free flow of water, (the right to which vests in the Government),-(i)makes or attempts to make any dam or refuses or neglects to remove it when required to do so;(ii)creates or attempts to create obstruction or refuses or neglects to remove any such obstruction when required to do so;shall on conviction before a Collector be punished with a fine which may extend to one thousand rupees.
