(1)The following offences may be compounded under sub-section (3) of Section 62 of the Act, that is to say, where a person without proper authority:-(i)damages, alters, enlarges or obstructs a canal; or(ii)in using a water-course, interferes with the authorised distribution of water therefrom; or(iii)in using a water-course, neglects to take proper precautions for the prevention of waste of the water of such water; or(iv)having received water in his field for irrigation, neglects to take proper precautions for the prevention of waste of such water; or(v)destroys, injures defaces or moves any land-mark, level mark water-gauge or other apparatus fixed by the authority of a canal officer; or(vi)causes animals or vehicles to pass on or across any of the works, banks or channels of any canal after such passage has been prohibited by a canal officer; or(vii)causes or knowingly or wilfully permits animals to graze or be tethered upon the bank or border of any canal after such grazing or tethering has been prohibited by a canal officer; or(viii)removes or injures any tree, bush, grass or other vegetation growing on any canal; or(ix)eases himself on the banks or in the channel of a canal; or(x)damages or alters a water-course or interferes with the flow of water therein or corrupts or fouls such water; or(xi)refuses to allow water received by him in his field for irrigation to pass beyond the field when required to do so by the panchayat:Provided that no offence shall be compounded under Section 62 (3) where the offence has caused damage exceeding thirty rupees in value.
