5. Application for permission and procedure thereon.
(1)Any person desiring to construct a canal intended to be fed from any source of supply which has been notified by the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under section 4, may apply, in writing, to the Collector, for the permission prescribed in that section.(2)Every application under sub-section (1) shall be in such as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may prescribe in that behalf.
