Section 16 in The Haryana Canal and Drainage Act, 1974
16. Adjustment of claims between persons jointly using watercourse and recovery thereof.
(1)If any person jointly responsible with others for the construction or maintenance of a watercourse, or jointly making use of a watercourse with others, neglects or refuses to pay his share of the cost of such construction or maintenances, or to execute his share of any work necessary for such construction or maintenance, the Divisional Canal Officer, on receiving an application in writing from any person injured by such neglect or refusal, shall serve notice on all the parties concerned that, on the expiration of a fortnight from the service he shall investigate the case, and shall on the expiration of that period, investigate the case accordingly, and make such order thereon as he may deem fit. Such order shall be appealable to the Superintending Canal Officer.(2)An appeal shall lie to the Superintending Canal Officer, within a period of thirty days, from the date of the communication of the decision of the Divisional Canal Officer under sub-section (1) and the order of the Superintending Canal Officer shall be final.(3)Any sum directed by such order to be paid within a specified period may, if not paid within such period, and if the order remains in force, be recovered by the Collector, from the persons directed to pay the same, as arrears of land revenue.
