Section 45 in The Himachal Pradesh Minor Canals Act, 1976
45. Power of the Collector to regulate flow of water and prohibit or remove obstructions.
- When the Government has, by notification as provided in section 43, taken power to regulate the flow of water in any river, creek or natural channel or line of natural drainage, it may authorise the Collector to exercise such powers on its behalf in accordance with such rules as it may prescribe. A Collector so authorised may in the execution of such rules exercise all the powers conferred upon him by section 44 and his authority shall include the power to take such action as the Government is empowered by section 43 to take after inquiry through the Collector. Such authority may, on every occasion, be exercised without the publication of any further notification in the Official Gazette.
