- Whoever without proper authority and voluntarily does any of the acts following, that is to say, -(1)damages, alters, enlarges, or obstructs any canal;(2)interferes with, increases or diminishes the supply of water in, or the flow of water from, through, over or under any canal;(3)interferes with or alters the flow of water in any river, creek, or stream so as to endanger, damage or render less useful any canal;(4)being responsible for the maintenance of any water-course or using a water-course, neglects to take proper precautions for the prevention of waste of the water thereof, or interferes with the authorised distribution of the water therefrom or uses such water in an unauthorised manner;(5)corrupts or fouls the water of any canal so as to render it less fit for the purposes for which it is ordinarily used;(6)being liable to furnish labour under this Act, fails, without reasonable cause, to supply or to assist in supplying the labour required of him;(7)being liable to supply labour under this Act, neglects, without reasonable cause, so to supply and to continue to supply labour;(8)destroys or removes any level mark or water-guage fixed by the authority of a public servant;(9)passes or causes animals or vehicles to pass on or across any of the works, banks or channels of a canal contrary to rules made under this Act after he has been desired to desist therefrom;(10)disobeys any order or proclamation issued under this Act, or commits any breach of any rule made thereunder; shall be liable on conviction before a [Judicial Magistrate of such class as the High Court directs in this behalf, to a fine not exceeding fifty rupees or to imprisonment not exceeding one month, or to both.] [Substituted for the words 'Magistrate of such class as the [State Government]' by Punjab Act 25 of 1964.]
