7. Power to inspect and regulate the water supply.
- Any Canal Officer or any person acting under his general or special orders in this behalf may enter upon any land, building, village channel on account of which any water-rate is chargeable, for the purpose of inspecting or regulating the use of the water supplied, or of measuring the lands irrigated thereby or chargeable with a canal revenue and of doing all things necessary for the proper regulation and management of the irrigation work from which such water is supplied.
