(1)Notwithstanding the existence of any rights in or over a canal or water-course, the Collector may -(a)exercise all powers of control, management and direction for the efficient maintenance and working of such canal or for the due distribution of the water thereof; and(b)whenever and so long as any water-course, sluice or outlet is not maintained in proper customary repair, or any water-course, sluice or outlet through which water is supplied to any person, or, in the case of a sluice or outlet, to any water-course or any person, is subjected to wilful damage or wrongful enlargement, stop the supply of water to such water-course, sluice or outlet or to any person.(2)No claim shall be enforceable against the [State Government] for compensation in respect of loss caused by any order passed under sub-section (1), but any person suffering loss by reason of any order passed under sub- section (1) (a) may claim such remission of the ordinary charges payable for the use of the water as is authorised by the [State Government] :Provided that if any right to water entered in a record-of-rights prepared or revised under section 28(1) or deemed under section 28(3) to have been made under this Act or admitted in any agreement between the [State Government] and any person is substantially diminished in consequence of action taken under sub-section (1) (a) the Collector shall award compensation under section 55 to such person in respect of the diminution of his right.(3)No right to the use of the water of a canal shall be, or be deemed to have bee, acquired under the [Indian Limitation Act, 1877, nor shall the [State Government] [See now the Limitation Act, 1963 (Central Act 36 of 1963).] be bound to supply any person with water.
