Section 17(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)Any person, desiring that an existing water-course should be transferred from its present owner to himself, may apply in writing to the Collector stating-(i)that he has endeavoured unsuccessfully to procure such transfer from the owner of such water course;(ii)that he desires the Collector, on his behalf and at his cost, to do all things necessary for procuring such transfer, and(iii)that he is able and willing to defray the cost of such transfer.
