- Rules may be made under this Act-(a)prescribing the forms of water-course contracts;(b)regulating the procedure of canal officers in discharging their duties under this chapter;(bb)determining under Section 68-B the liability of permanent holders and the manner in which it shall be discharged;(c)prescribing the liabilities of permanent holders and occupiers of land under Section 69;(d)prescribing the circumstances in which the assessment in a compulsorily assessed area may be cancelled.
