Section 37(1) in The Haryana Canal and Drainage Rules, 1976
(1)When a natural drainage channel or reservoir, not being a part of the canal, is used as an escape channel at the request of persons desirous of irrigation from it, the same water rate shall be chargeable for irrigation from it as for irrigation from an escape channel :-Provided that the area, if any, irrigated from it previous to the introduction of canal water shall not be liable to water rate.
