Section 59 in The Haryana Canal and Drainage Rules, 1976
59. Charges when payable. [Section 39].
- The charges on boats are payable in advance and no boat shall be allowed to leave any canal on which it is plying until all the charges have been duly paid. The officer granting permission for the boats removal shall sign the certificate at the foot of the ticket given under rule 57 after satisfying himself that all charges in respect of the boat have been paid.
