Section 29 in Northern India Canal and Drainage Act, 1873
29. Condition binding on applicant placed in occupation of water-course.
- When any such applicant is placed in occupation of a water-course as aforesaid the following rules and conditions shall be binding on him and his representatives in interest :-First. - All works necessary for the passage across such water-course existing previous to its construction and of the drainage intercepted by it, and for affording proper communications across it for the convenience of the neighbouring lands, shall be constructed by the applicant, and be maintained by him or his representative in interest to the satisfaction of the Divisional Canal Officer.Second. - Land occupied for the water-course shall be used only for the purpose of such water-course.In cases in which a water-course is transferred on the terms of a rent- charge.Third. - The applicant or his representative in interest shall, so long as he occupies such water-course pay rent for the same at such rate and on such days as are determined by the Collector when the applicant is placed in occupation.Fourth. - The Collector may, on the application of the person entitled to receive such rent or compensation, determine the amount of rent due or assess the amount of such compensation; and if any such rent or compensation be not paid by the applicant or his representative in interest, the Collector may recover the amount with interest thereon at the rate of six per centum per annum from the date on which it became due, as if it were an arrear of land revenue, and shall pay the same, when recovered, to the person to whom it is due.If any of the rules and conditions prescribed by this section are not complied with, orIf any water-course transferred under this Act, is disused for three years continuously, the right of the applicant, or of his representative in interest, to occupy such water-course shall cease absolutely.
