Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 122] [Entire Act] State of Haryana - Subsection Section 122(10) in The Haryana Canal and Drainage Rules, 1976 (10)The inspection of records shall be made at such time, in such a place and in the presence of such officials as the officer incharge of the records may direct.