Section 55(1) in The Sakri Canals Irrigation Rules, 1952
(1)No person shall after he has been required to desist therefrom pass or cause any animal or vehicle to pass on or across any of the works, banks or channel of a canal or Ahar drainage work except over such bridges, fords and ferries and their approaches as are provided for the purpose, unless he has been granted a written permit in this behalf by the Sub-divisional Canal Officer.
