- Whoever voluntarily and without proper authority,-(i)damages, alters, enlarges or obstructs any irrigation work ;(ii)interferes with, increases, or diminishes the supply of water in, or the flow of water from, through, over, or under any irrigation work or by any means raises or lowers the level of the water in any irrigation work;(iii)opens, shuts or obstructs or attempts to open, shut or obstruct any sluice or outlet or any other similar contrivance in any irrigation work;(iv)corrupts or fouls the water of any irrigation work so as to render it less fit for the purpose for which it is ordinarily used;(v)destroys, defaces or moves any land-mark or level-mark or water-guage fixed by the authority of a public servant;(vi)destroys, tampers with, or removes any apparatus, or part of any apparatus, for controlling, regulating or measuring the flow of water in any irrigation work;(vii)causes any animal or vehicle to pass on or across any of the works, banks, canals or channels of an irrigation work contrary to rules made under section 71 after he has been required to desist therefrom;(viii)causes or permits any animal to graze or be tethered upon the bank of any irrigation work;(ix)removes or injures any tree, bush, grass or other vegetation intended for the protection of any irrigation work;(x)puts up a dam across or otherwise obstructs the free course of water the right to which vests in the Government;(xi)being responsible for the maintenance of the field channel or using the field channel, neglects to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorised distribution of the water therefrom or uses such water in an unauthorised manner;(xii)[ x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969](xiii)contravenes any provisions of this Act;(xiv)contravenes any rule made under section 71, the contravention whereof is declared in the rules made under that section to be an offence punishable under this section, shall, on conviction, be punished for offences under clauses (vi), (x), (xi) [x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.] with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both and for offences under any other clause with imprisonment for a term which may extend to two months, or with fine which may extend to five hundred rupees or with both:Provided that for a second or subsequent offence under clauses (vii) and (viii) such fine shall not be less than fifty rupees and under the other clauses such fine shall not be less than two hundred and fifty rupees:Provided further that in the case of a continuing offence a daily fine not exceeding fifty rupees during the period of the continuance of the offence shall also be imposed.
