Section 15(e) in The Assam Embankment and Drainage Act, 1953
(e)constructs, removes or alters any embankment or drain in such manner as will adversely affect the area served by the Scheme under this Act, shall be punished with punishment of either description for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both.(ii)No person shall, without due authority, cut through any embankment or drain or destroy or attempt to destroy, any such embankment or drain or open or shut or obstruct any sluice in any embankment or drain or any public watercourse and every person who commits any breach of the provision of this sub- section shall be liable to imprisonment of either description which may extend to a term of three years and to a fine Which may extend to one thousand rupees.
