Section 45 in The Haryana Canal and Drainage Act, 1974
45. Power to prohibit obstructions or order their removal.
- Whenever it appears to the State Government that injury to any land or the public health or public convenience has arisen or may arise from the obstruction of any river, stream or drainage channel, the State Government may, by notification, prohibit within limits to be defined in such notification the formation of any obstruction, or any within such limits, order the removal or other modification of such obstruction. On the issue of such notification, so much of the said river, stream or drainage channel as in comprised within such limits shall be held to be drainage work as defined in section 2.
