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State of Himachal Pradesh - Section

Section 31 in The Himachal Pradesh Minor Canals Act, 1976

31. Charges recoverable in addition to penalties.

(1)All charges for the unauthorised use or for waste of water may be recovered in addition to any penalties which may be prescribed on account of such use or waste.
(2)All questions under section 29 and section 30 shall be decided by the Collector.