Section 73 in The Northern India Canal And Drainage Act, 1873
73. Power to arrest without warrant.-
Any person in charge of or employed upon any canal or drainage- work 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, to be dealt with according to law, any person who, within his view, commits any of the following offences:--(1)wilfully damages or obstructs any canal or drainage- work:(2)without proper authority interferes with the supply or flow of water in or from any canal or drainage- work, or in any river or stream, so as to endanger, damage or render less useful any canal or drainage- work.
