Section 17(1)(vi) in The Haryana Canal and Drainage Rules, 1976

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State of Haryana - Subsection

Section 17(1)(vi) in The Haryana Canal and Drainage Rules, 1976

(vi)The licence granted under clause (ii) may, for breach of any of foregoing provisions, in addition to any penalty which may be incurred under the Act, be suspended for a period of one year, under a written order of the Divisional Canal Officer passed on a regular proceeding and enquiry in each case. An appeal against such order shall lie to the Superintending Canal Officer within a period of thirty days from the date of receipt of the order.

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State of Haryana - Subsection

Section 17(1)(vi) in The Haryana Canal and Drainage Rules, 1976