Section 16 in The Haryana Canal and Drainage Rules, 1976
16. Sanitary reasons. [Section 26].
(1)The Divisional Canal Officer shall not engage to grant water for irrigation of any kharif crop upon lands within one kilometre from the outer most houses of any town, if such irrigation be objected to by the Municipal Committee or, if there be no Municipal Committee by the Deputy Commissioner or the Chief Medical Officer and the objection is approved by the Superintending Canal Officer after affording opportunity to the applicant of being heard.(2)When the State Government has, by notification, declared that the irrigation of certain crops within a specified distance from the boundary of cantonment may not on sanitary grounds, be permitted, no engagement for a supply of water shall be made against the terms of such prohibition.(3)Every supply of water shall be deemed to be given subject to the condition that the water shall not be used for the cultivation of any particular kind of crop in any particular locality in which the use of canal water for that kind of crop has been prohibited by the State Government on sanitary grounds by notification. When however the right to impose this prohibition is exercised in regard to existing cultivation, the occupiers shall be entitled to such compensation, if any, as the State Government may think just.
