Section 76 in The Haryana Canal and Drainage Rules, 1976
76. Boats or rafts liable to be examined. [Section 39].
- Any boat or raft plying on a canal may be examined by any Canal Officer not below the rank of a Sub-Divisional Canal Officer, or by any agent provided that there is reason to believe that the owner or the person incharge thereof is attempting to evade the provisions of the Act and these rules.
