Section 44 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
44. Persons employed on entrusted minor canal may take offenders into custody.
- Any person in charge of, or employed upon, any entrusted minor canal, may remove from the lands or buildings belonging thereto, and take forthwith to the nearest police station, to be dealt with according to law, any person who within his view-(a)wilfully damages, obstructs or fouls any entrusted minor canal; or(b)without proper authority interferes with the supply or flow of water, in or from any entrusted minor canal, or in any river, or stream so as to endanger, damage or render less useful any entrusted minor canal.
