Section 21(1) in The Punjab Minor Canals Act, 1905
(1)When any such applicant has duly complied with the conditions laid down in section 20, he shall be placed in occupation of the land or water-course as aforesaid, and the following rules and conditions shall be thereafter binding on him and his representative in interest :-(a)In all cases,First. - All works necessary for the passage across such water- course or water-courses 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 Collector.Second. - Land occupied for a water-course under the provisions of section 17 shall be used only for the purposes of such water-course.Third. - The proposed water-course shall be completed to the satisfaction of the Collector within one year after the applicant is placed in occupation of the land.(b)In cases in which land is occupied or a water-course is transferred, on the terms of a rent-charge,Fourth. - The applicant or his representative in interest shall so long as he occupies such land or 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.Fifth. - If the right to occupy the land cease owing to a breach of any of these rules, the liability to pay the said rent shall continue until the applicant or his representative in interest has restored the land to its original condition, or until he has paid, by way, of compensation for any injury done to the said land, such amount and to such person as the Collector determines.Sixth. - 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 cent per annum from the date on which it became due, and shall pay the same, when recovered, to the person to whom it is due.
