Section 71(10) in The Punjab Minor Canals Act, 1905
(10)disobeys any order or proclamation issued under this Act, or commits any breach of any rule made thereunder; shall be liable on conviction before a [Judicial Magistrate of such class as the High Court directs in this behalf, to a fine not exceeding fifty rupees or to imprisonment not exceeding one month, or to both.] [Substituted for the words 'Magistrate of such class as the [State Government]' by Punjab Act 25 of 1964.]
