Section 16(1) in The Haryana Canal and Drainage Rules, 1976
(1)The Divisional Canal Officer shall not engage to grant water for irrigation of any kharif crop upon lands within one kilometre from the outer most houses of any town, if such irrigation be objected to by the Municipal Committee or, if there be no Municipal Committee by the Deputy Commissioner or the Chief Medical Officer and the objection is approved by the Superintending Canal Officer after affording opportunity to the applicant of being heard.
