Section 23(1) in The Haryana Canal and Drainage Rules, 1976
(1)Where damage is caused by the failure or stoppage of or reduction, in water in the canal, claims for remission where damage is confined to individual field as may be presented to the Divisional or Sub-Divisional Canal Officer or the Deputy Commissioner by the cultivator, or where a large part of an estate is effected, by the Lambardar or Sarpanch of the Gram Panchayat of the affected area to the Collector or Divisional Canal Officer, in each case before the crop is cut and not later than ten days previous to such date as may be fixed by the Commissioner and the Superintending Canal Officer jointly for commencing the Kharaba inspections of the crops in question.Explanation. Ordinary charge shall mean water rate.
