- If water supplied through a [field-channel] [These words were substituted for the words 'water-course' by Gujarat 6 of 1984, section 3.] be suffered to run to waste, and if, after inquiry, the person through whose act or neglect such water was suffered to run waste cannot be discovered, the person or all the persons chargeable in respect of the water supplied through such [field-channel] [These words were substituted for the words 'water-course' by Gujarat 6 of 1984, section 3.] shall be liable, or jointly liable as the case may be, for the charges which shall be made in respect of the water so wasted, under the rule prescribed by [the [State] [These words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] under section 70.All questions arising under this and the last preceding section shall, subject to the provisions of section 67, be decided by a Canal-officer duly empowered in this behalf.
