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State of Madhya Pradesh - Section

Section 75 in The M.P. Irrigation Rules, 1974

75.

A canal officer or canal subordinate on becoming aware of waste or water, shall immediately stop it. In a case of unauthorised use he shall stop the flow, if he considers that the supply to areas that are entitled to receive water will be adversely affected by allowing it to continue. In either case he shall submit a report to the Executive Engineer.