Section 35 in Northern India Canal and Drainage Act, 1873
35. Charges recoverable in addition to penalties.
(1)All charges for the unauthorised use or waste of water may be recovered in addition to any penalties incurred on account of such use or waste.(2)All questions, including questions pending for disposal on the commencement of the Northern India Canal and Drainage (Punjab) Amendment Act, 1965, under Section 33 or 34 shall be decided by the Collector.(3)An appeal shall lie to the Commissioner against the decision of the Collector under sub-section (2) within a period of thirty days from the date of such decision.(4)The Financial Commissioner may suo motu at any time or on an application made in this behalf by an aggrieved person within a period of thirty days from the date of the order, revise an order passed in appeal under sub-section (3).
