Section 34(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)It shall be lawful for the Government by notification to assume the control or management, or both, of any canal -(a)if the owner of such canal consents thereto, and subject to the condition (if any) on which such consent may in any case be given;(b)if, after inquiry, the Government is satisfied that the control or management exercised by or on behalf of the owner is such as causes grave injury to the property or health of persons owning lands in the vicinity; and(c)in the event of any wilful and continuous breach of orders issued under section 37 of this Act.
