Section 42 in Bihar Private Irrigation Works Act, 1922
42. Penalties.
- Whoever without proper authority and voluntarily does any of the following act. -(a)interferes with the distribution of water from an irrigation work as entered in the record-of-rights or determined under Section 38 or in any other lawful manner;(b)destroys or moves any level mark or water gauge fixed by the authority of a public servant;(c)makes any dam, weir or other obstruction in any irrigation work;(d)obstructs the construction of any work ordered by the Collector under the provisions of this Act; or(e)constructs an irrigation channel in contravention of the provisions of Section 27 or of any order of the Collector under Section 30;shall in case the offence does not amount to mischief within the meaning of the Indian Penal Code (45 of 1860) be punishable with fine which may extend to one thousand rupees, or where the offence is a continuing one to a further fine which may extend to fifty rupees for every day on which the offence continues after the date of the first conviction.
