Section 18 in The Sakri Canals Irrigation Rules, 1952
18.
No person shall be entitled to the supply of water and water shall not be supplied until -(a)a permit has been granted by the authorised Canal Officer to such person and issued to the Lambardar concerned:Provided that in special cases of exceptional emergency the Sub-divisional Canal Officer may by an order in writing authorise the supply of water to any person before a permit is issued to such person;(b)until the village-channel through which water will be supplied to such person has been put in a proper state of repair in accordance with the directions given by the Sub-divisional Canal Officer after he has himself inspected the channel.
