Section 9 in The Himachal Pradesh Minor Canals Act, 1976
9. General powers of Collector.
(1)Notwithstanding the existence of any rights in or over a canal or water-course, the Collector may -(a)exercise all powers of control, management and direction for the efficient maintenance and working of such canal or for the due distribution of the water thereof; and(b)whenever and so long as any water-course, sluice or outlet is not maintained in proper,customary repair, or any water-course, sluice or outlet through which water is supplied to any person, or in the case of a sluice or outlet, to any water-course or any person, is subjected to wilful damage or wrongful enlargement, stop the supply of water to such water-course, sluice or outlet or to any person.(2)No claim shall be enforceable against the Government for compensation in respect of loss caused by any order passed under sub-section (1) but any person suffering loss by reason of any order passed under sub-section (1)(a) may claim such remission of the ordinary charges payable for the use of the water as is authorised by the State Government:Provided that if any right to water, entered in record-of-rights prepared or revised under section 27(1) or deemed under section 27(3) to have been made under this Act or admitted in any agreement between the Government and any person, is substantially diminished in consequence of action taken under sub-section (1)(a), the Collector shall award compensation under section 49 to such person in respect of the diminution of his right.(3)No right to the use of the water of canal shall be, or be deemed to have been, acquired under the Limitation Act, 1963, (36 of 1963) nor shall the State Government be bound to supply any person with water.
