Section 54 in The Haryana Canal and Drainage Rules, 1976
54. Ferry and steamboats. [Section 39].
- Ferry and steamboats shall not be permitted to ply on the canal except under written licences in forms II and III respectively from the Divisional Canal Officer, and shall be subject to conditions laid down therein. An appeal against an order revoking such licences may be preferred within a period of fifteen days to the Superintending Canal Officer whose order shall be final.
