Section 58 in The Haryana Canal and Drainage Act, 1974
58. Offences under the Act.
- Whoever, without proper authority, does any of the following acts :-(a)damages, alters, enlarges or constructs any canal or drainage work;(b)interferes with, increases or diminishes the supply of water in or the flow of water from, through, over or under, any canal or drainage work;(c)interferes with or alters the flow of water in any river or stream so as to endanger, damage or renders less useful any canal or drainage work;(d)being responsible for the maintenance of a watercourse, or using a water course, neglects to take proper precautions for the prevention or waste of water thereof, or interferes with the authorised distribution of the water therefrom, or uses such water in any unauthorised manner;(e)causes any vessel to enter or navigate any canal contrary to the rules for the time being prescribed by the State Government for entering or navigating such canal;(f)while navigating or any canal neglects to take proper precautions for the safety of the canal and of vessel thereon;(g)corrupts or fouls the water of any canal;(h)destroys or moves any level mark or waterguage fixed by the authority of a public servant;(i)passes or causes animals or vehicles to pass on or across any of the works, banks or channels of a canal or drainage work contrary to rules made under this Act, after he has been desired to desist therefrom;(j)disobeys any order passed under Section 55;shall in respect of offences under clauses (a), (b) and (c) above be liable on conviction to a fine not exceeding one thousand rupees or to imprisonment not exceeding six months or to both and in respect of other offences shall be liable on conviction to a fine not exceeding one hundred rupees or to imprisonment not exceeding one month or to both.
