Section 34(1) in Telangana Irrigation Utilisation and Command Area Development Act, 1984
(1)whoever, voluntarily and without proper authority, does any of the following acts, that is to say :-(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 under a pipe outlet neglect 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 unauthorised manner, or in such manner as to cause damage to the adjacent land holding;(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 guage or any other mark or sign fixed by the authority or a public servant;(f)opens, shuts, or obstructs or attempts to open, shut obstruct any sluice or outlet or any other similar contrivance in any irrigation system;(g)uses water unlawfully or unauthorisedly or agrees or allows to grow any crop in contravention of any notification under this Act, shall be liable for conviction before a Magistrate.
