(3)being responsible for the maintenance of a village-channel, or using a village-channel, 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 refuses to allow the use of the channel to others as directed in clause (c) of Section 59;] [Inserted by Section 4 of B. & O. Act 3 of 1918.]
