Section 20 in The Northern India Canal And Drainage Act, 1873
20. Supply of water through intervening water- course.-
Whenever application is made to a Divisional Canal- officer for a supply of water from a canal, and it appears to him expedient that such supply should be given and that it should be conveyed through some existing water- course, he shall give notice to the persons responsible for the maintenance of such water- course to show cause, on a day not less than fourteen days from the date of such notice, why the said supply should not be so conveyed: and, after making enquiry on such day, the Divisional Canal- officer shall determine whether and on what conditions the said supply shall be conveyed through such water- course.When such officer determines that a supply of canal- water may be conveyed through any water- course as aforesaid, his decision shall, when confirmed or modified by the superintending Canal- officer, be binding on the applicant and also on the persons responsible for the maintenance of the said water- course.Such applicant shall not be entitled to use such water- course until he has paid the expense of any alteration of such water- course necessary in order to his being supplied through it, and also such share of the first cost of such water- course as the Divisional or Superintending Canal- officer may determine.Such applicant shall also be liable for his share of the cost of maintenance of such water- course so long as he uses it.
