Section 70A in Northern India Canal and Drainage Act, 1873
70A. [ Order of the Divisional Canal Officer. [Inserted by Act No. 4 of 2012, dated 14.8.2012.]
(1)Whenever water is used by any person in an unauthorized manner or does any act under the provisions of clauses (1) to (7) and clauses (10) to (12) of section 70, the Divisional Canal Officer by an order, shall stop the supply thereof to such person for his next two turns for the first offence and for the second offence stop the supply for full turn during the crop season. In case, any person still continues to use water in an unauthorized manner, he shall be excluded from the command area of the canal for a period of two years.(2)An appeal against every order passed by the Divisional Canal Officer shall lie to the Superintending Canal Officer, No appeal shall be entertained, unless it is filed within a period of thirty days from the date of communication of such order.(3)When supply of water of the offender is stopped, his share of canal water shall be distributed judiciously amongst the other share holder falling in the command area of the canal from where offender is drawing canal water.]
