Section 96 in The Maharashtra Irrigation Act, 1976
96. Persons employed on canal may take offenders into custody
Any person in charge of, or employed upon any canal, may remove from the lands or buildings belonging thereto, or may take into custody without a warrant, and take forthwith before a Magistrate or to the nearest police station, to be dealt with according to law, any person who within his view—(1)wilfully damages, obstructs or fouls any canal; or(2)without proper authority interferes with the supply or flow of water, in or from any canal, or in any river or stream so as to endanger, damage, make dangerous or render less useful any canal.
