Indian Easements Act, 1882

20. Rules controlled by contract or title

The rules contained in this Chapter are controlled by any contract between the dominant and servant owners relating to the servant heritage, and by the provisions of the instrument or decree, if any, by which the easement referred to was imposed.

Incidents of customary easements : And when any incident of any customary easement is inconsistent with such rules, nothing in this chapter shall affect such incident.