(1)The provisions of this Act shall apply to the extent and in the manner hereinafter provided to every canal specified in either Schedule I or Schedule II as the case may be.(2)At any time after the commencement of this Act, the [State Government may form time to time, by notification] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] -(a)include any canal under either Schedule I or Schedule II, as the case may be, or transfer a canal from one Schedule to the other Schedule, or such of the said provisions as the [State Government may direct, shall apply to such canal] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]; or(b)exclude from the operation of this Act any canal which now is, or hereafter may be, included under either Schedule I or Schedule II :Provided that no canal shall be included under Schedule I, unless-(a)it is owned in whole or in part by [State Government] [Substituted for the words 'His Majesty for the purposes of the Province' by the Adaptation of Laws (Third Amendments) Order, 1951.](b)is, at the commencement of this Act, managed by servants of the [Government or by any local authority] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or(c)is situate partly within and partly without the territories to which this Act extends, or(d)has been included under Schedule II and is transferred to Schedule [by direction of the [State Government] [Substituted for the words 'by direction of Government' by the government of India (Adaptation of Indian Laws) Order, 1937.].(3)[The Northern India Canal and Drainage Act, 1873] [See Volume I.] shall not apply to any canal which is for the time being included under either Schedule I or Schedule II.
