Section 25(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)The Government on receipt of demand in writing may, by notification, direct that a canal shall be constructed from a river, stream, creek or another canal for the irrigation of land in an estate or estates to be mentioned in the notification and that the cost of such construction shall be borne in whole or in part by the owners of the land to be benefited from the canal.
