Section 4 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
4. Option of land-owner for mode of payment.
- On publication of the Drainage Works Scheme, the Divisional Canal Officer shall publish in the villages affected thereby that the owners of lands chargeable in respect of the Scheme should intimate to him through an application, in writing, within 15 days of the date of such publication, their option with regard to the manner of payment.If no intimation regarding manner of payment or an objection under Rule 5 infra is received by the Divisional Canal Officer from any land-owner within the period prescribed, it shall be presumed that he proposed to contribute in cash.
