Section 9 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
9. [ Conditions for offer of labour in lieu of drainage charges.] [Substituted by Punjab Government Notification No. 1417/CA/1446/53, dated 24.3.1955.]
- The offer of labour made by any land-owner in lieu of full or part payment of the charges shall be accepted if the labour is to be performed only by able- bodies adult males between the age of 18 and 55 year and shall be subject to the following conditions :-(i)The land-owner, who choses to contribute in labour will inform the Divisional Canal Officer, or the Sub-Divisional Canal Officer concerned, of the quantum of labour that he would supply, and the Divisional Canal Officer or the Sub-Divisional Canal Officer will intimate to the Tehsildar, through the Collector, that corresponding recoveries be held in abeyance.(ii)The quantum of labour will be supplied in the digging of the drain in question, which the Divisional Canal Officer or the Sub- Divisional Canal Officer will specify to the owner. The Divisional Canal Officer or the Sub-Divisional Canal Officer will allocate the reach in which he will accept the labour.(iii)The period for which recovery will be held in abeyance will be the period specified for the digging of the drain and will be fixed by the Divisional Canal Officer in each case.(iv)The Divisional Canal Officer or the Sub-Divisional Canal Officer will communicate, at the expiry of the period, to the Tehsildar, through the Collector, the remission to be granted to each owner for contribution by way of labour.
