Section 23(2) in Sakri Canals Irrigation Rules, 1952
(2)If water is taken for any of the purposes specified in clauses (a) and (b) without the previous sanction of the Sub-divisional Canal Officer the person so taking water shall be liable to pay a charge of one rupee per thousand bricks or eight annas per 100 c.ft. of walling, as the case may be.
