Section 19 in The Sakri Canals Irrigation Rules, 1952
19.
(1)If after the supply of water has commenced, the Sub-divisional Canal Officer after personal inspection of a village-channel is satisfied that it is not in a proper state of repair and that in consequence a wastage of water is occurring, he may close the outlet and stop the supply of water for a period not exceeding seven days and shall inform the Lambardar and the Divisional Canal Officer immediately.(2)If the repairs required to the village-channel are not carried out within seven days, the Sub-divisional Canal Officer may, with the previous sanction of the Divisional Canal Officer, stop the supply of water for further period until the repairs are effected. Notice of the stoppage of the supply of water under this clause shall be sent immediately by the Divisional Canal Officer to the Collector of the district.
