Section 10(1) in The Punjab Minor Canals Act, 1905
(1)Notwithstanding the existence of any rights in or over a canal or water-course, the Collector may -(a)exercise all powers of control, management and direction for the efficient maintenance and working of such canal or for the due distribution of the water thereof; and(b)whenever and so long as any water-course, sluice or outlet is not maintained in proper customary repair, or any water-course, sluice or outlet through which water is supplied to any person, or, in the case of a sluice or outlet, to any water-course or any person, is subjected to wilful damage or wrongful enlargement, stop the supply of water to such water-course, sluice or outlet or to any person.
