Section 30FF(2) in Northern India Canal and Drainage Act, 1873
(2)On receiving an application under sub-section (1) the Divisional Canal Officer may, after making such enquiry as he may deem fit, require by a notice in writing served on the person found to be responsible for so demolishing, altering, obstructing or causing damage, to restore at his own cost, [the water-course or the temporary water- course] [Inserted by Punjab Act 9 of 1987.] to its original condition within such period as may be specified in the notice.
