Section 25 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
25. Offenses and Penalties.
- Whoever, without any lawful authority, - (a) damages, alters, enlarges or obstructs any irrigation system;(b)interferes with, increases, or diminishes the water supply in, or the flow of water from, through, over or under any irrigation system;(c)being responsible for the maintenance of the irrigation system neglects to take proper precautions for the prevention of wastage of the water thereof or interferes with the authorised distribution of water therefrom, or uses water in an unauthorised manner or in such manner so as to cause damage to the adjacent land holdings;(d)corrupts or fouls, water of any irrigation system so as to render it less fit for the purposes for which it is ordinarily used;(e)obstructs or removes any level marks or water gauge or any other mark or sign fixed by the authority of a public servant; and(f)opens, shuts or obstructs or attempts to open, shut or obstruct any sluice or outlet or any other similar contrivance in any irrigation system; shall, on conviction, be punished with imprisonment which may extend to two years or with fine which may extend to rupees five thousand or with both.
