Section 4 in The Himachal Pradesh Minor Canals Act, 1976
4. Prohibition against construction of canals without permission.
- When the State Government has notified in this behalf any natural channel, lake or other collection of water no person shall, without permission previously obtained in the manner prescribed in the section next following, construct a canal intended) to be fed from any such channel, lake or other collection of water:Provided that nothing in this section shall apply to the construction of a water-course from an existing canal or to the construction of wells.
