- Any person in charge of or employed upon any canal managed by servants of the [Government or by a District Board, 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 according to law any person who, within his view commits any of the following offences] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] :-(1)willfully damages or obstructs any canal;(2)without proper authority interferes with the supply of, or flow of water in or from any canal or in any river or stream, so as to endanger, damage or render less useful any canal.
