Section 32 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
32. Offences and penalties.
- Whoever, without any lawful authority, does any of the following acts, namely: -(a)damages, alters, enlarges, or obstructs any irrigation system; or(b)interferes with, increases, or diminishes the water supply in, or the flow of water from, through, over or under any irrigation system; or(c)being responsible for the maintenance of the irrigation system, neglects to take proper precautions for the prevention of wastage of the water thereof or interferes with the authorised distribution of water therefrom or uses water in an unauthorised manner, or in such manner as to cause damage to the adjacent land; or(d)corrupts or fouls, water of any irrigation system so as to render it less fit for the purposes for which it is ordinarily used; or(e)obstructs or removes any level marks or water gauge or any other mark or sign fixed by the authority of a public servant; or(f)opens, shuts, or obstructs or attempts to open, shut or obstruct any sluice or outlet or any other similar contrivance in any irrigation system; or(g)violates the rotational water supply or water distribution and regulation made by the Water Users Association or Distributory Committee or the Project Committee shall, on conviction, be punished with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees, or with both.
