Section 42(2) in Sakri Canals Irrigation Rules, 1952
(2)Every such objection shall-(a)be delivered personally or through the Lambardar or sent by registered post to the Sub-divisional Canal Officer, or to the Divisional Canal Officer;(b)be accompanied by a payment of twenty five paise;(c)be presented or sent by post so as to reach the officer specified in clause (a) within thirty days of the date on which the Parcha was received by the Lambardar:Provided that the Divisional Canal Officer may extend this period if he is satisfied that there are reasonable grounds for doing so.(d)be in the form prescribed by the State Government which shall be supplied free at all canal offices, and shall state clearly the name or the names of the persons objecting, the village and canal on which the fields are situated, the crop and the year for which the change is made and the demand from each occupier to which objection is taken.
