For using water after the expiry of the period of the pass or without obtaining a pass for use of water or for breach of any of the aforesaid conditions the applicant shall be charged full water rates leviable, and shall also be liable to the penalties imposed under the provisions of the Bombay Irrigation Act, 1879, and the rules framed thereunder. In such a case, the pass issued to him shall also be cancelled if the period of its validity has not already expired.
