Section 14(1) in The Punjab Minor Canals Act, 1905
(1)The Collector or any person acting under his general or special orders in this behalf may, within such distance from the canal as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may be rule determine, occupy land adjacent to any canal for the purpose of(a)depositing upon it soil excavated from the canal, or(b)excavating from it earth for repairs to the canal.The Collector shall, upon application made to him in this behalf assess and pay compensation for any damage which may be occasioned by any proceeding under this section.
