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State of Madhya Pradesh - Section

Section 200 in The M.P. Irrigation Rules, 1974

200.

Whoever, without proper authority does any act whereby a water course is damaged or altered, or the flow of water is interferred with or the water is rendered corrupt or foul, shall be punishable with a fine which may extend to two hundred and fifty rupees, and when the breach is continuing one, with further fine which may extend to ten rupees for every day after the first during which the breach has been persisted in.