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State of Madhya Pradesh - Section

Section 216 in The M.P. Irrigation Rules, 1974

216.

Whoever without proper authority does any act whereby a field channel is damaged or altered or flow of water is interfered with or the water is rendered corrupt or foul, shall be fined up to Rs. 250 and if the breach is a continuing one, a further fine which may extend to Rs. 10 for every day after the first day during which the breach had been persisted in.