Section 28(1) in The Punjab Minor Canals Act, 1905
(1)The Collector shall whenever the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by special order or by the rules made under the authority of this Act, so direct, prepare or revise for any canal a record showing all or any of the following matters, namely :-(a)the custom or rule of irrigation;(b)the rights to water and the conditions on which such rights are enjoyed;(c)the rights as to the erection, repair, re-construction and working of mills, and the conditions on which such rights are enjoyed; and(d)such other matters as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may by rule prescribe in this behalf.
