Section 39 in The Haryana Canal and Drainage Rules, 1976
39. Who to be deemed occupiers. [Section 31(2)].
- For the purpose of section 31, the following persons shall be deemed to be occupiers, namely :-(a)where the land is in the actual cultivating occupancy of a land owner, such land owner;(b)where the land is in the actual cultivating occupancy of a tenant or sub-tenant, and the rent is not paid through a contractor, the landlord and such tenant or sub-tenant;(e)where the land is in the actual cultivating occupancy of a tenant or sub-tenant but the rent is paid through a contractor, the landlord and the contractor and such tenant and sub-tenant;(d)where the land is in the actual cultivating occupancy of a mortgagee holding from a landlord or tenant or sub-tenant such mortgagee and the mortgagor.(2)In the cases referred to in clauses (b), (c) and (d) of sub-rule (1) :-(a)the landlord, tenant and sub-tenant; or(b)the landlord, contractor, tenant and sub-tenant; or(c)the mortgagee and mortgagor,as the case may be, shall be jointly and severally liable for the payment of the water rate.The expressions, "Land-owner", "landlord" and tenant in this rule shall have the meanings respectively assigned to them in the Punjab Land Revenue Act, 1887, and the Punjab Tenancy Act, 1887.
