Section 48 in The Haryana Canal and Drainage Rules, 1976
48. Filing of objection by Lambardar, etc. [Sections 31, 36, 37 and 65(2)(f)].
- When a Lambardar or other person is responsible under Section 36 or Section 37 for the payment of the water rate in a village or any part thereof complaints under these rules may be lodged by such Lambardar or by other person instead of by the cultivator and any refund that may be necessary in consequence of the order passed upon objection so lodged, shall be paid by the Collector to such Lambardar or other person on behalf of the cultivators concerned.
