Section 31 in Gujarat Irrigation and Drainage Act, 2013
31. Liability when person using water unauthorisedly cannot be identified.
- If water supplied through a field-channel be used in an unauthorised manner, and if the person by whose act or neglect such use has occurred cannot be identified -(i)the person or all the persons on whose land such water has flowed, if such land has derived benefit therefrom, or(ii)if no land has derived benefit therefrom, the person, or all the persons chargeable in respect of the water supplied through such field-channel,shall be liable, or jointly liable, as the case may be, for the charges which shall be payable for such use as may be prescribed.
