Section 37 in The Haryana Canal and Drainage Act, 1974
37. Agency to collector canal dues.
(1)The Collector may require the Lambardar or any other person engaged to collect the land revenue, or any tax in lieu thereof to collect any sums payable under this Act by a third party in respect of any land or water in such estate and to pay it to the State Government in the manner prescribed.(2)Such sum shall be recoverable as if they were arrears of land revenue due in respect of the defaulter's share in such estates; and for the purpose of collecting such sum from the person liable to pay the same, such Lambardar or persons may exercise the powers laid down in the law for the time being in force in respect of the collection by him of the rents of land or of shares of land revenue or any tax in lieu thereof.(3)The State Government may prescribe, -(a)for remunerating the persons collecting sums under this section; and(b)for indemnifying them against expenses properly incurred by them in such collection.
