(2)If any person shall, at any time after the commencement of this Act, construct a canal without the permission necessary under section 4 and 5 of this Act, the Collector may, with the previous sanction of the [State Government], close it and shut off the supply of water thereto and may further, by order in writing, prohibit such person, and, by general proclamation, all other persons from maintaining, repairing or renewing such canal or continuing to use the water thereof.
