Section 30C in Northern India Canal and Drainage Act, 1873
30C. Publication of scheme.
- The Divisional Canal Officer shall, as soon as may be publish the particulars of the scheme, as approved or modified by him under sub-section (2) of section 30-B or by the Superintending Canal Officer under sub-section (3) of that section as the case may be, in the prescribed manner and call upon share-holders to implement it at their own cost within the period to be specified therein :Provided that where the scheme has been rejected under sub- section (2) of section 30-B the fact that it has been rejected shall also be published in the prescribed manner :Provided further that where the record of the case has been called by the Superintending Canal Officer, under sub-section (3) of section 30-B, the share-holders shall not be called upon to implement the scheme till the Superintending Canal Officer has finally disposed of the matter.
