Section 23 in The Haryana Canal and Drainage Act, 1974
23. Direction for maintenance of water course.
- On the execution of the scheme, the Divisional Canal Officer shall, by requisition in writing direct the shareholders to take over and maintain the water course and on failure of the shareholders to comply with this direction, he shall make arrangements for maintenance of water course as the shareholders cost in proportion to the culturable commanded area under the scheme held by them and the same shall be recoverable as arrears of land revenue.
