Section 87 in The Goa, Daman and Diu Irrigation Act, 1973
87. Person employed on canal may take offenders into custody.
- Any person in charge of, or employed in connection with any canal, 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, any person who within his view,-(1)wilfully damages, obstructs or fouls such canal, or(2)without proper authority interferes with the supply or flow of water, in or from the canal, or in any river or stream so as to endanger, damage, make dangerous, or render less useful, such canal.
