Section 44 in The Sakri Canals Irrigation Rules, 1952
44.
(1)An appeal shall lie from any order passed by a Canal Officer under Rule 43 to the Collector of the district.(2)Every such appeal shall be accompanied by a copy of the order appealed against.(3)The Collector of the district shall, after such enquiries as he thinks fit, pass orders on such appeal and may, by an order in writing direct that the collection of the water-rates shall be suspended until such appeal is decided.
