The Canal Officer or the officer authorised for the purpose may refuse any short term agreement or cancel it by giving a notice well in advance of the first watering even after signing the agreement(a)if any arrear in respect of water rate is outstanding against the permanent holder; or(b)if it may not be possible to supply water to field or fields due to technical reasons; or(c)if the permanent holder persistently fails to maintain his water course in proper condition.
