25. Liability of occupiers of lands benefitting from unauthorised use of water.
- If water from any Lift Irrigation Work is used in an unauthorised manner and if the person by whose act or neglect such use has occurred cannot be identified, the occupiers of the lands on which such water has flowed if such lands have received benefit therefrom, shall be liable for such use to such charges as may be prescribed.[Explanation. - Water is said to be used in an unauthorised manner when it is taken from any Lift Irrigation Work, outlet or channel or from the assured irrigable command area in contravention of any of the provisions of this Act or the Rules made thereunder or of any order passed by a Lift Irrigation Officer in the behalf.] [Inserted by Act 16 of 1982.]
