Section 5 in The Haryana Canal and Drainage Act, 1974
5. Power to prohibit installation of tubewell.
- The State Government may, by notification, prohibit installation of any tubewell other than a State Tubewell, within a distance of, -(a)not exceeding 150 metres from a State tubewell;(b)not exceeding 100 metres from any unlined irrigation channel other than a minor and a watercourse;(c)not exceeding 25 meteres from any minor.Explanation. - For the purpose of this Section minor means an irrigation channel the capacity of which does not exceed forty cusecs.
