Section 34 in The Goa, Daman and Diu Irrigation Act, 1973
34. Liability when person using water unauthorisedly cannot be identified.
- If water supplied through a water-course be used in an unauthorised manner, and if the person by whose act or neglect such use has occurred cannot be identified the person or all the persons on whose land such water had flowed, if such land has derived benefit therefrom, the person or all persons chargeable in respect of the water supplied through such water-course, shall be liable or jointly liable, as the case may be, for the charges which shall be made for such use under the rules made under this Act.
