Section 30FF in Northern India Canal and Drainage Act, 1873
30FF. [ Alteration of a water-course or damage thereto be made good by the person responsible for it.] [Section 30-FF inserted by Punjab Act 23 of 1965.]
(1)If a person demolishes, alters, enlarges or obstructs [a water-course or a temporary water- course] [Inserted By Punjab Act 9 of 1987.] or causes any damage thereto, any person affected thereby may apply to the Divisional Canal Officer for directing the restoration of [the water-course or the temporary water-course] [Inserted by Punjab Act 9 of 1987.]to its original condition.(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.(3)If such person fails, to the satisfaction of the Divisional Canal Officer, to restore [the water-course or temporary water-course to its original condition within the period specified in the notice served on him under sub-section (2) the Divisional Canal Officer may cause [the water-course or the temporary water- course to be restored to its original condition and recover the cost incurred in respect of such [restoration along with a penalty not exceeding one thousand rupees as may be imposed by the Divisional Canal Officer] [Inserted by Punjab Act 9 of 1987.] from the defaulting person.(4)Any person aggrieved by the order of the Divisional Canal Officer, may prefer an appeal within thirty days of the passing of such order to Superintending Canal Officer whose decision on such appeal shall be final.(5)Any sum which remains unpaid within a period to be specified for this purpose by the Divisional Canal Officer may be recovered by the Collector from the defaulting person as if it were an arrear of land revenue.]
