Section 36 in The Haryana Canal and Drainage Act, 1974
36. Power to contract for collection of dues.
- The defendant may enter into an agreement with any person for the collection and payment to the State Government by such person of any sum payable under this Act by a third party.(2)When such agreement has been made such person may recover such sum by suit as though it were a debt due to him or an arrears of rent due to him on account of the land, work or building in respect of which such sum is payable, or for or in which the canal water shall have been supplied or used.(3)If such persons makes default in the payment of any sum collected by him under this section such sum may be recovered from him in the manner provided in section 35, and if such sum or any part of it be still due, from the said third party the sum or part so due may be recovered in like manner from such third party.
