Section 70A(1) in Northern India Canal and Drainage Act, 1873
(1)Whenever water is used by any person in an unauthorized manner or does any act under the provisions of clauses (1) to (7) and clauses (10) to (12) of section 70, the Divisional Canal Officer by an order, shall stop the supply thereof to such person for his next two turns for the first offence and for the second offence stop the supply for full turn during the crop season. In case, any person still continues to use water in an unauthorized manner, he shall be excluded from the command area of the canal for a period of two years.
