Section 30 in The Himachal Pradesh Minor Canals Act, 1976
30. Penalty when water runs to waste.
- If water supplied through a water-course, be suffered to run to waste, and) if, after inquiry by the Collector, the person through whose act or neglect such water was suffered to run to waste cannot be discovered, all the persons chargeable in respect of the water supplied through such water-course shall be jointly liable for the charges made in respect of the water so wasted.
