Section 18 in The Haryana Canal and Drainage Act, 1974
18. Publication of scheme.
(1)Every scheme shall, as soon as may be after its preparation, be published in such form and manner as may be prescribed for inviting objections and suggestion in respect thereof within twenty-one days of its publication.(2)After considering such objections and suggestions, if any, the Divisional Canal Officer shall approve, modify or reject the scheme within thirty days of the time for the receipt of such objections and suggestions, unless this period is extended by the Superintending Canal Officer for good and sufficient reasons :-Provided that in the following cases, the prior approval of the Chief Canal Officer shall be obtained for allowing, -(a)a new outlet on a main canal or branch canal;(b)an outlet with discharge of less than 0.75 cusec.
