- Whoever without proper authority-(1)pierces or cuts through, or attempts to pierce or cut through, or otherwise to damage, destroy or endanger the stability of any canal;(2)opens, shuts or obstructs, or attempts to open, shut or obstruct any sluice in any canal;(3)makes any dam or obstruction for the purpose of diverting or opposing the current of a river or canal on the bank whereof there is a flood embankment, or refuses or neglects to remove any such dam or obstruction when lawfully required to do so;shall, when such act shall not amount to the offence of committing mischief within the meaning of the Indian Penal Code (XLV of 1860), on conviction before a Magistrate of the first or second class, be punished for each such offence with fine which may extend to two hundred rupees, or with imprisonment [*****] [The words 'of either description within the meaning of the said Code' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1986), Schedule, B. This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] for a term which may extend to six months, or with both.
