Section 75 in The Haryana Canal and Drainage Rules, 1976
75. Goods to be removed from canal lands. [Section 39].
- All goods shall be removed from canal lands within seven days unless the written permission of the Divisional Canal Officer to their remaining for a longer period is obtained. All goods deposited on canal lands shall be properly stacked and so placed as not to interfere with other traffic. In the event of such goods not being removed when required, they shall be charged at the rate of two rupees per 100 quintals per day. When goods are susceptible of being reckoned by weight or a proportionate charge shall be determined by the Divisional Canal Officer when the goods are reckoned by number. Nothing contained herein shall apply to canal warehouses.
