(8)without the permission of the canal-officer causes, or knowingly and wilfully permits, any cattle to graze upon any [canal embankments or] [Inserted by Section 4 of B. & O. Act 3 of 1918.] flood-embankments, or tethers or cause or knowingly and wilfully permits any cattle to be tethered upon any such embankments, or roots up any grass or other vegetation growing on any such embankments, or removes, cuts or in any way injures or causes to be removed, cut or otherwise injured, any trees, bushes, grass or hedge intended for the protection of such embankment;
