76. (a) Penalty for unauthorised interference with embankments or drainage.
- Every person who, in any of the territories to which this Act, extends, without the previous permission of the Collector, shall erect, or cause or wilfully permit to be erected, any new embankment, or shall add to any existing embankment, or shall obstruct or divert, or cause or wilfully permit to be obstructed or diverted, any water-course, if such act is likely to interfere with, counteract or impede any public embankment or any public water-course;(b)Penalty for unauthorised interference with embankments or drainage in prohibited tract. - Every person who, within the limits of the tract included in any prohibitory notification under Section 6, without the previous permission of the Collector, shall erect, or cause or wilfully permit to be erected any new embankment, or shall add to any existing embankment, or shall obstruct or divert, or cause or wilfully permit to be obstructed or diverted, any water-course; and(c)Penalty for abetment of such acts. - Every person who shall, abet any such act as is mentioned in clauses (a) and (b), shall be liable, on conviction, to a fine not exceeding five hundred rupees, or in default of payment to imprisonment of either description for a period not exceeding six months.
