Section 93(5) in The Maharashtra Irrigation Act, 1976
(5)whoever being responsible for the maintenance of a field-channel, or using a field-channel, neglects to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorised distribution of the water there from, or uses such water in an unauthorised manner or prevents or interferes with the lawful use of such field-channel by any person authorised to use the same or declared to be joint owner thereof under section 29;shall, when such act does not amount to an offence of committing mischief within the meaning of the Indian Penal Code, on conviction, be punished for each such offence with fine which may extend to five hundred rupees or with imprisonment for a term which may extend to six months or with both, and in the case of a continuing offence with an additional fine which may extend to fifty rupees for every day during which such offence continues after conviction for the first such offence.
