Section 37 in Gujarat Irrigation and Drainage Act, 2013
37. Penalty for damaging canal, etc.
- Whoever voluntarily and without proper authority-(i)damages, alters, enlarges or obstructs any canal;(ii)interferes with, or increases or diminishes the supply of water in, or the flow of water from, through, over or under any canal, or by any means raises or lowers the level of the water in any canal;(iii)corrupts or fouls the water of any canal so as to render it less fit for the purposes for which it is ordinarily used;(iv)destroys, defaces or moves any land or level mark or water gauge fixed by the authority of a public servant;(v)destroys, tampers with, or removes any apparatus or part of any apparatus, for controlling, regulating or measuring the flow of water in any canal;(vi)passes or causes animals or vehicles to pass, in or across any of the works, banks or channels of a canal contrary to the rules made under this Act, after he has been desired to desist therefrom;(vii)causes or knowingly and wilfully permits cattle to' graze upon any canal or flood-embankment, or tethers or causes or knowingly and wilfully permits cattle to be tethered, upon any such canal or embankment, or roots up any grass or other vegetation growing on any such canal or embankment, or removes, cuts or in any way injures, or causes to be removed, cut or otherwise injures any tree, bush, grass or hedge intended for the protection of such canal or embankment;(viii)neglects, without reasonable cause to assist or to continue to assist in the execution of any repair, clearance or work, when lawfully bound so to do;(ix)violates any rule made under this Act for breach thereof;shall, when such act shall not amount to the offence of committing mischief within the meaning of the Indian Penal Code, 1860, (XLV of 1860) on conviction before a Magistrate, be punished for each of such offences with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.
