Section 12 in The Haryana Canal and Drainage Act, 1974
12. Power to enter and regulate water supply.
(1)Any Canal Officer, or the person acting under the general or special order of Canal Officer, may enter upon any lands adjacent to any canal, or through which any canal is proposed to be made; and undertake surveys or levels thereon; and dig and bore into the sub-soils; and make and set up suitable land marks, level-marks and watergauges; and do all other acts necessary for the proper prosecution of any enquiry relating to any existing or projected canal under the charge of the said Canal Officer; and, where otherwise such enquiry cannot be completed, such officer or other person may cut down and clear away any part of any standing crops, fence or jungle; and may also enter upon any land, building or watercourse on account of which any water rate is chargeable for purpose of inspecting or regulating the use of water-supply or of measuring the lands irrigated thereby or chargeable with water rate, and doing all things necessary for the proper regulation and management of such canal :Provided that, if such Canal Officer or person proposes to enter into any building or enclosed court or garden attached to a dwelling house not supplied with water flowing from any canal, he shall previously give the occupier of such building court or garden at least seven days notice in writing of his intention to do so.(2)In every case of entry under this Section, the Canal Officer shall at the time of such entry, tender compensation for any damage which may be occasioned by any proceeding under this section; and, in case of dispute as to the sufficiency of the amount so tendered, he shall forthwith refer the same for decision of the Collector and such decision shall be final.
