Section 17 in The Haryana Canal and Drainage Act, 1974
17. Preparation of draft scheme.
- Notwithstanding anything contained to the contrary in this Act but subject to the rules prescribed, Divisional Canal Officer may, on his own motion or on the application of a shareholder, prepare a draft scheme to provide for all or any of the matters, namely :-(a)The construction, alteration, extension and alignment of any watercourse or realignment of any existing watercourse;(b)allotment of any new areas to a watercourse or an outlet or reallotment of area served by one watercourse to another or from one outlet to another or for exclusion of an area, from an outlet or a watercourse;(c)construction of a new outlet, shifting or modification of an existing outlet.Explanation - Any change in the design or size or both of an outlet, whose design or size or both have been changed in an unauthorised manner for restoring the same to its authorised discharge shall not be deemed to be a modification :(d)the lining of any watercourse;(e)the occupation of land for the deposit of soil from watercourse clearances;(f)any other matter which is necessary for the proper maintenance and distribution of supply of water from a watercourse or an outlet.(2)Every scheme prepared under sub-section (1) shall, amongst other matters, set out the estimated cost thereof, the alignment of the proposed watercourse, or re-alignment of the existing watercourse, as the case may be, the site of the outlet, the particulars of the shareholder to be benefited and a sketch plan of the areas proposed to be covered by the scheme.
