Section 77 in The Haryana Canal and Drainage Rules, 1976
77. Canal closures. [Section 39].
- Any canal may be closed once a year for the executing of works on one month's notice published in the Official Gazette of the intention as to close it. Any canal may also be closed at any time without notice in the event of any sudden emergency, and no claim for compensation for unavoidable detention resulting from such closure, or from the depth of water being at any time unavoidable reduced in the canal or from the failures or any weir, lock bridge or other works in the canal bed shall be made by any owner or person incharge of any boat or raft navigating the canal. The fact of an emergent closure having been authorised shall be notified in the Official Gazette, whenever the duration of such closure is likely to exceed or shall have exceeded, three days.
