Section 37(2) in The Haryana Canal and Drainage Rules, 1976
(2)The extent of area referred to in sub-rule (1) shall be determined by the Collector of the district. In all cases in which, water is supplied under this rule, a written contract, setting forth the terms of supply of water shall be executed by the Divisional Canal Officer.[37A. Water rate on hourly basis. - Notwithstanding anything contained in these rules, the State Government may, by notification determine and charge the water waters on hourly basis in respect of any canal.] [See Ist Amendment Rules 1977.]
