Section 81 in The Haryana Canal and Drainage Rules, 1976
81. Option of landowner for mode of payment. [Section 50].
(1)On publication of the scheme for drainage works, the Divisional Canal Officer shall publish a notice in the village affected thereby that the owners of lands chargeable in respect of the scheme should intimate to him, in writing, within a period of fifteen days of the date of such publication, their option with regard to the manner of payment of cost.(2)If no intimation regarding manner of payment or an objection under sub-rule (1) is received by the Divisional Canal Officer, from any landowner within the period prescribed, it shall be presumed that he proposes to contribute in cash.
