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State of Punjab - Section

Section 31 in The Punjab Minor Canals Act, 1905

31. Liability when water runs to waste.

- If water supplied through a water- course be suffered to run to waste, and if, after enquiry by the Collector, the person through whose act or neglect such water was suffered to run to waste cannot be discovered, all the persons chargeable in respect of the water supplied through such water-course shall be jointly liable for the charges made in respect of the water so wasted.