Section 93 in The Haryana Canal and Drainage Rules, 1976
93. General prohibition. [Sections 65(2)(f)].
- No person employed on a canal shall, without previous sanction obtained from the Divisional Canal Officer, have any interest in the distribution or use of water from the said canal, or purchase, or bid for any government property sold thereon either in his own name, or in the name of another or jointly, or in share, with other.
