No person shall, without due authority, cut through, or attempt to cut through, any public embankment, or destroy or attempt to destroy, any such embankment, or open or shut or obstruct any sluice in any such embankment or any public water-course; and every person who shall commit any breach of the provisions of this section shall, in case the act shall not amount to mischief within the meaning o the Indian Penal Code, [be liable to imprisonment of either description for a term not exceeding three years, or to a fine not exceeding one thousand rupees or to both.] [Words substituted by W.B. Act 33 of 1980.]
