Section 18 in The Haryana Canal and Drainage Rules, 1976
18.
(1)The Divisional Canal Officer may :-(a)for a term exceeding one year, with the previous sanction of the State Government; and(b)for a term not exceeding one year with the previous sanction of the Superintending Canal Officer make contracts for the supply of canal water for purposes other than those for irrigation not specified in the Schedule of water rates.(2)Notwithstanding anything contained in sub-rule (1), when water is supplied to forts or other military buildings, cantonments, civil stations, cities, towns, railways, public gardens or other places of public resort, either by filling of tanks or by direct flow, the Divisional Canal Officer shall obtain previous sanction of the State Government for making the contract at special rates.
