Section 34(1) in Andhra Pradesh 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, increases, or diminished 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 neglects to take proper precaution for the prevention of wastage of the water thereof interferes with the authorized distribution of water there from or uses water in an unauthorized manner, or in such manner as to cause damage to the adjacent land holdings;(d)corrupts or fouls, water of any irrigation system so as to render it less fit for the purpose 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, shout or obstruct any sluice or out let 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.
