Section 10 in The Sakri Canals Irrigation Rules, 1952
10.
(1)The Superintending Canal Officer or the Chief Engineer; Irrigation, may, at request of the Canal Deputy Collector, direct the Divisional Canal Officer to cease to issue permits for the irrigation of lands situated in villages in which there have been repeated difficulties in realising more than 60 per cent of the water rates.(2)A direction issued under this Rule shall be in force until the arrears are paid or for such period not exceeding three years as may be specified therein.Lambardars
