Section 23 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
23. Offences and Penalties.
- Whoever without any lawful authority does any of the following acts, namely(a)damages, alters, enlarges, or obstructs any irrigation system;(b)interferes with, increase, or diminishes the water supply in, or the flow of water from, through, over or under any irrigation system;(c)being responsible for the maintenance of the irrigation system neglects to take proper precautions for the prevention of wastage of the water thereof or interferes with the authorised distribution of water therefrom or uses water in an authorised manner, or in such manner as to cause damage to the adjacent landholdings;(d)corrupts or fouls, water of any irrigation system so as to render it less fit for the purposes for which it is ordinarily used;(e)obstructs or removes any level marks or water gauge or any other mark or sign fixed by the authority of a public servant; and(f)opens, shuts, or obstructs or attempts to open, shut or obstruct any sluice or outlet or any other similar contrivance in any irrigation system, shall, on conviction, be punished with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both.(g)[ violates the Warabandi or the water distribution and regulation schedule made by the Water Users Association or the Distributory Committee or the Project Committee.] [Inserted by Act No. 1 of 1999, dated 1.1.1999.]
