Section 64 in The Haryana Canal and Drainage Rules, 1976
64. Removal of rafts from canal. [Section 39].
- On reaching the destination specified in the pass, the person incharge of rafts shall, within two days, deliver the said pass to the local agent who, if the canal and other vessels therein are in good order, shall authorise removal of the raft, which shall be done within five days from the time of permission being granted unless written authority to defer removal be given by the agent.
