Section 86 in The Haryana Canal and Drainage Rules, 1976
86. Conditions for offer of labour in lieu of cost. [Section 50].
- The offer of labour made by any landowner in lieu of full or part payment of cost shall be accepted if the labour is to be performed only by able-bodied adult males between the ages of 18 and 55 years and shall be subject to the following conditions, namely :-(i)the landowner who offers to contribute in labour will inform the Divisional Canal Officer or Sub-Divisional Canal Officer concerned, of the quantum of labour that he would supply, and the Divisional Canal Officer or the Sub-Divisional Canal Officer will intimate to the Tehsildar, through the Collector, that corresponding recoveries be held in abeyance;(ii)the quantum of labour will be supplied in the digging of the drain in question which the Divisional Canal Officer or the Sub-Divisional Canal Officer will allocate the reach in which he will accept the labour;(iii)the period for which recovery will be held in abeyance will be the period specified for the digging of the drain and will be fixed by the Divisional Canal Officer in each case.(iv)The Divisional Canal Officer or Sub-Divisional Canal Officer will communicate, at the expiry of the period, to the Tehsildar, through the Collector, the remission to be granted to each owner for contribution by way of labour.
