Section 13(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)The Collector, or any person acting under his general or special orders in this behalf, may, within such distance from the canal, as the Government may, by rule, determine, occupy land adjacent to any canal for the purpose of-(a)depositing upon it soil excavated from the canal, or(b)excavating from it earth for repairs to the banks, and construction of the canal.
