Section 25(2) in The Haryana Canal and Drainage Rules, 1976
(2)The Divisional Canal Officer shall on receipt of the special charges case, institute a summary inquiry for determining, if possible the persons responsible for the unauthorised use or waste of water and thereafter proceed to determine under Section 28 or Section 29, as the case may be, the charges to be levied and the persons against whom such charges are to be levied. The Divisional Canal Officer shall give to the parties concerned due notice of date, time and place of hearing in such enquiry in the manner prescribed under rule 96. In case of failure of any of the persons to attend inspite of service of notice, the Divisional Canal Officer shall take ex parte proceedings and give his decision after recording such evidence as may be produced or such further evidence as he may deemed necessary.
