(10)being responsible for the maintenance of a [field-channel] [These words were substituted for the words 'water-course' by Gujarat 6 of 1984, section 3.], or using a [field-channel] [These words were substituted for the words 'swater-course' by Gujarat 6 of 1984, section 3.], neglects to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorized distribution of the water therefrom, or uses such water in an unauthorized manner or prevents or interferes with the lawful use of such [field-channel] [These words were substituted for the words 'water-course' by Gujarat 6 of 1984, section 3.] by any person authorized to use the same or declared to be a joint-owner thereof under section 23;shall, when such act shall not amount to the offence of committing mischief within the meaning of the Indian Penal Code, (XLV of 1860), on conviction before a Magistrate be punished for each such offence with fine which may extend to fifty rupees, or with imprisonment [*****] [The words 'of either description within the meaning of the said Code' were repealed by the Bombay General Clauses Act, 1886 (Bombay 3 of 1986), Schedule, B. This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] for a term which may extend to one month, or with both.
