Section 33 in The Rajasthan Irrigation and Drainage Act, 1954
33. Liability when persons using authorizedly cannot be identified.
- If water supplied through a water course be used in an unauthorised manner, and if the person by whose act or neglect such use has occurred, cannot be identified, the person on whose land such water has flowed, if such land has derived benefit therefrom, or if such person cannot be identified, or if such land has not derived benefit, therefrom, all the persons chargeable in respect of the water supplied through such water course, shall be liable or jointly liable, as the case may be, to the charges made for such use.
