Section 27(6) in The Haryana Canal and Drainage Act, 1974
(6)No person, entitled to use the water of any canal or any work, building or land appertaining to any canal, shall sell or sublet or otherwise transfer his right to such use, without the permission of the Superintending Canal Officer:Provided that the aforesaid provision shall not apply to the use by a cultivating tenant, the water supplied to the owner for the irrigation of the land held by such tenant :Provided further that all contacts made between the State Government and the owner or occupier of any immovable property as to the supply of canal water to such property shall be transferable therein and shall be presumed to have been so transferred whenever a transfer of such property takes place.
