Section 7 in The Tamil Nadu Canals and Public Ferries Act, 1890
7. Power of person duly authorised to impose punishment for breach of condition of licence and to deal with any obstruction or with navigation in contravention of Act.
- Any person duly empowered by [the State Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in this behalf may-(i)suspend or cancel the licence or registration of any vessel in case of breach of any condition thereof, or in lieu of such suspension or cancellation of prosecution may recover from the person in charge of the vessel a penalty not exceeding five rupees for each such breach;(ii)remove from the canal any vessel which may be sunk or abandoned therein, and may recover any expense incurred in so doing by the sale of the vessel; a vessel left for more than three days without a competent person in charge shall be held to be abandoned;(iii)in case of emergency remove any other construction, or contrivance for fishing, or other thing which is an impediment to navigation, or in other cases serve notice upon the owner, if any, to remove any such thing within a reasonable time to be stated in the notice, failing which he may remove it himself. Expenses incurred under this clause shall be recoverable from the owner:Provided always that, in cases of interference with private rights reasonable compensation shall be payable;(iv)prohibit the construction of any contrivance for. fishing or for any other purpose in the canal or any erection therein or on a tow-path or other land appurtenant thereto;(v)stop any vessel navigating the canal in contravention of any of the provisions of this Act or of any rule made or any condition of licence or registration prescribed thereunder, and may detain it until the same is complied with or until penalty has been paid or recovered under clause (i) of this section or until the offence, if any, has been inquired into and disposed of. Powers under this section may be conferred either by name or in virtue an office.
