- No canal shall be closed for the execution of any repairs, alterations or additions thereto, except in case of emergency, without the previous sanction of the Superintending Engineer, or of the Executive Engineer duly empowered in this behalf by the Superintending Engineer. The Superintending Engineer or the Executive Engineer duly empowered shall fix the period or periods for which the supply of water may be stopped on account, of the execution of such repairs, etc. Every intended closure of a canal shall, as far as may be practicable, be notified at least 8 days in advance. In case of emergency the Canal Officer of the highest rank on the spot may close a canal and fix the said period or periods and shall report the matter to the Superintending Engineer.
