Section 40 in Gujarat Irrigation and Drainage Act, 2013
40. Person employed on canal may take offenders into custody.
- Any person in-charge of or employed upon any canal may remove from the lands or buildings belonging thereto, or may take into custody without a warrant and take forth with before a magistrate or to the nearest police-station, to be dealt with according to law, any person who within his view,(i)wilfully damages, obstructs or fouls any canal, or(ii)without proper authority interferes with the supply or flow of water in or from any canal or in any river or stream so as to endanger, damage, make dangerous or render less useful any canal.
