Section 2 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
2. Cost of drainage works scheme.
- The term "Cost" in Section 57 of the Act, shall be deemed to mean the total charges of construction of the drainage works scheme and shall include the cost of land, if any, acquired for the drainage works, departmental charges, and such interest charges as may be ordered by the Government in accordance with its financial rules.
