Section 20 in The Haryana Canal and Drainage Rules, 1976
20. Procedure to notify orders. [Section 27(1)(a)].
- An order to stop the supply of water to any watercourse under clause (a) of sub-section (1) of Section 27 shall be in writing and a copy thereof shall expeditiously be sent to the Irrigation Booking Clerk of of each village concerned or in his absence to the Sarpanch of the Gram Panchayat or a Lambardar of the village. The receipt of each person two whom a copy of the notice is sent shall be fixed to a schedule prepared for the purpose which shall be recorded in the Divisional Canal Office. It shall be the duty of the Irrigation Booking Clerk or Sarpanch or Lambardar who receives the notice to affix it at once in a conspicuous place in the village and to make its purport generally known.
