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State of Haryana - Section

Section 97 in The Haryana Canal and Drainage Rules, 1976

97. Passing on or crossing canals, etc. [Section 58(1)].

- No person, without the permission in writing of the Divisional Canal Officer shall pass, or shall cause any animal or vehicle to pass, on or across any of the roads, work, banks or channels of a canal, or drainage work after he has been desired to desist therefrom except upon such bridges, forts and ferries, and their approaches, as are provided for such traffic by the Divisional Canal Officer.