Section 34 in The United Provinces Minor Irrigation Works Act, 1920
34. Summary arrest.
- Any person-in-charge of or employed upon any work may remove from the lands or buildings belonging thereto or may take into custody without a warrant and take (or send) forthwith to 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 :(a)wilfully damages or obstructs any work;(b)without proper authority interferes with the supply or flow of water to or from any work so as to endanger, damage or render less useful such work.
