Section 121(2) in The Haryana Canal and Drainage Rules, 1976
(2)Except as provided in rule 9, no person shall be entitled to be heard in person or by representative before the Superintending Canal Officer, Commissioner, or other higher authority to whom under the provision of the Act or these rule, any matter is submitted or referred for sanction, approval or decision. Nothing in this rule shall preclude the persons concerned from submitting for the consideration of any such officer or authority, petitions relating to any matter so submitted or referred.
