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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(8)(b) in The Bombay Canal Rules, 1934

(b)Except as provided in clause (a) a bund may be cut only in case of emergency; and if the person on whose application the supply of water is sanctioned under these rules cuts the bund, he shall be liable for any wastage of water unless he shows to the satisfaction of the Executive Engineer that the accumulation of water, if any, was due to causes for which he was not responsible.