Section 15 in The Himachal Pradesh Minor Canals Act, 1976
15. Application for construction of new water-course.
- Any person desiring the construction of a new water-course may apply in writing to the Collector stating-(i)that he has endeavoured unsuccessfully to acquire, from the owners of the land through which he desires such water-course to pass, a right to occupy so much of the land as will be needed for such water-course;(ii)that he desires the Collector, on his behalf and at his cost, to do all things necessary for acquiring such right; and(iii)that he is able and willing to defray all cost involved in acquiring such right and constructing such water-course.
