Section 7 in The Haryana Canal and Drainage Act, 1974
7. Compensation for damages.
- No compensation shall be awarded for any damage caused by -(a)stoppage or diminution or percolation of flood;(b)deterioration of climate or soil,(c)stoppage of navigation or of the means of drifting timber or watering cattle;(d)displacement of labour.But compensation may be awarded in respect of any of the following matters :-(e)stoppage or diminution of supply of water through any natural channel to any defined artificial channels, whether above or under ground in use at the date of the said notification;(d)stoppage or diminution of supply of water to any work erected for purpose of profit on any channels, whether natural or artificial, in use at the date of the said notification;(g)stoppage or diminution of supply of water though any natural channel which has been used for purpose of irrigation within five years next before the date of the said notification;(h)damage done in rspect of any right to a watercourse or the use of any water to which any person is entitled under the Limitation Act, 1963, Part IV(i)any other substantial damage, not falling under any of the above clauses (a), (b), (c) and (d) and caused by the exercise of the power conferred by this Act, which is capable of being ascertained and estimated at the time of awarding such compensation.In determining the amount of such compensation, regard shall be had to the diminution in the market value at the time of awarding compensation of the property in respect of which compensation is claimed, and where such market value is not ascertainable, the amount shall be reckoned at twelve time the amount of the diminution of the annual net profits of such property caused by the exercise of the powers conferred by this Act.
