30. Agreements for supply of water transferable with property in respect of which supply given.
- Every agreement for the supply of canal-water to any land, building or other immoveable property shall be transferable therewith, and shall be presumed to have been transferred whenever a transfer of such land, building or other immovable property takes place.Right to use of water not transferable in other case without permission of Canal-officer. - No person entitled to the use of any work or land appertaining to any canal, and, except in the case of any such agreement as aforesaid, no person entitled to use the water of any canal, shall sell or sub-let or otherwise transfer, his right to such use without the permission of a Canal-officer duly empowered to grant such permission.
