Section 45 in The Sakri Canals Irrigation Rules, 1952
45.
(1)When an appeal has been filed against an order of the Sub-divisional Canal Officer, Canal Revenue Assistant or Canal Ziladar, the proceedings shall be sent through the Divisional Canal Officer or Canal Deputy Collector, who shall forward them to the Collector with his opinion without delaying it for the purpose of making further enquiries.(2)The Collector may on his own motion or on the suggestion of the Divisional Canal Officer or Canal Deputy Collector make such further enquiries as he thinks fit.
