Section 45 in The Haryana Canal and Drainage Rules, 1976
45. Filing of objections in respect of entries relating to Khasra Nehri and Khatauni. [Sections 31 and 65(2)(f)]
- If a cultivator desires to contest the correctness of the entries relating to him in the deemed statement or Khasra Nehri whether as to the fact of the land having been irrigated or of its being charged 'flows' or 'lift' or as to the measurement and entries of crop or class or amount, he must file an objection before the Divisional Canal Officer or Deputy Collector, or Ziledar, within twenty-one days of the date on which the demand slips were distributed on completion of the demand statement of the village, he has been charged without having done any irrigation from the canal during the harvest under assessment or if no demand slips has been delivered either to him or to the Lambardar within ten days of the date on which he first becomes acquainted with the claim against him and the claim shall be investigated on the spot within fifteen days of filing the objection and shall be promptly decided. On an objection being filed before a Ziledar he will immediately make local enquiry and report the circumstances of the case to the Divisional Canal Officer for orders. The order of the Divisional and Sub-Divisional Canal Officer or Deputy Commissioner in such cases shall forthwith be communicated to the objector and shall be subject to appeal to the Commissioner.
