4. Prohibition against construction of canals without permission.
- When the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has notified in this behalf any natural channel, lake or other collection of water, no person shall, without permission previously obtained in the manner prescribed in the section next following, construct a canal intending to be fed from any such channel, lake or other collection of water :Provided that nothing in this section shall apply to the construction of a water-course from an existing canal.
