Section 14(2) in The Haryana Canal and Drainage Act, 1974
(2)On receiving a statement in writing signed by not less than five of the owners of such lands, to the effect that suitable crossings have not been provided on any canal, the Collector shall cause an enquiry to be made into the circumstances of the case, and if he thinks that the statement is established, he shall report his opinion thereon for the consideration of the State Government and the State Government shall cause such measures in reference there to be taken as it thinks proper.
