Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 246 in The M.P. Irrigation Rules, 1974 246. Any canal subordinate discovering the commission of an offence shall within 24 hours of such discovery, report it in Form 33 called "preliminary offence report" to his immediate superior officer authorised to hold an enquiry into such cases.
