Section 73 in The Haryana Canal and Drainage Rules, 1976
73. Wrecks. [Section 39].
- In every case of a wreck or obstruction of a canal by a sunken or partially sunken boat or raft, the Divisional Canal Officer may call upon the owner or person incharge to remove the same without delay. If the owner or the person incharge does not remove or refuses to remove the wreck or obstruction or if he does not within 48 hours commence to remove the wreck or obstruction then the Divisional Canal Officer may undertake the removal under Section 39.
