Section 44(2) in The Haryana Canal and Drainage Act, 1974
(2)The said vessel and its contents and said cargo or goods if unsold or, if a sale has taken place, the proceeds of the sale after paying all tolls, charges and expenses incurred by the Divisional Canal Officer, on account of the taking possession and sale shall be made over to the owner of the same, when his ownership is established to the satisfaction of the Divisional Canal Officer.
