79. [ Liability of occupiers of lands benefiting from unauthorized use of water. [Substituted by Section 3 of B. & O, Act 3 of 1918, for the original Section 79.]
- If canal-water is used in an unauthorized manner and if the persons by whose act or neglect such use has occurred cannot be identified, the occupiers of the lands on which such water has flowed, if such lands have received benefit therefrom, shall be liable to the charges made for such use as determined by Rules made under Section 99.]
