Section 42 in The Sakri Canals Irrigation Rules, 1952
42.
(1)Any person may present an objection to any demand for water-rates made on him.(2)Every such objection shall -(a)be delivered personally or through the Lambardar or sent by registered post to the Sub-divisional Canal Officer, or to the Divisional Canal Officer;(b)be accompanied by a payment of four annas;(c)be presented or sent by post so as to reach the officer specified in clause (a) within thirty days of the date on which the Parcha was received by the Lambardar:Provided that the Divisional Canal Officer may extend this period if he is satisfied that there are reasonable grounds for doing so;(d)be in the Form prescribed by the State Government which shall be supplied free at all canal offices, and shall state clearly the name or the names of the persons objecting, the village and canal on which the fields are situated, the crop and the year for which the charge is made and the demand from each occupier to which objection is taken.(3)Objections addressed to the Collector of the district shall be forwarded by him to the Divisional Officer.
