Section 25 in The Haryana Canal and Drainage Rules, 1976
25. Supply of information to Divisional Canal Officer [Sections 28, 29 and 30].
- The Sub-Divisional Canal Officer shall within a period of seventy two hours of the receipt of any information by him that the water supplied through a canal is being used in an unauthorised manner under Section 28 or is suffered to run to water under Section 29, inform the Divisional Canal Officer, empowered under sub-section (2) of Section 30, in writing giving the date, time and place of such use or waste of water and all other information relevant thereto. The Sub-Divisional Canal Officer shall simultaneously direct his subordinates to make preliminary investigation and measurement of the area for the preparation of special charges case. The Sub-Divisional Canal Officer shall also serve a notice to the persons chargeable with special rate.(2)The Divisional Canal Officer shall on receipt of the special charges case, institute a summary inquiry for determining, if possible the persons responsible for the unauthorised use or waste of water and thereafter proceed to determine under Section 28 or Section 29, as the case may be, the charges to be levied and the persons against whom such charges are to be levied. The Divisional Canal Officer shall give to the parties concerned due notice of date, time and place of hearing in such enquiry in the manner prescribed under rule 96. In case of failure of any of the persons to attend inspite of service of notice, the Divisional Canal Officer shall take ex parte proceedings and give his decision after recording such evidence as may be produced or such further evidence as he may deemed necessary.
