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State of Madhya Pradesh - Section

Section 253 in The M.P. Irrigation Rules, 1974

253.

If the enquiring officer has no power to compound the offence, or the accused refuses to compound, or refuses to appear, or the enquiry has not been completed within the time fixed under Rule 247 he shall forward his proceedings through the proper channel to the Executive Engineer for orders. On receipt of the enquiry, the Executive Engineer shall pass such orders as to it may appear necessary.