Section 65(2) in The Haryana Canal and Drainage Act, 1974
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :(a)distribution and regulation or supply of water;(b)construction of new channels, extension of existing channels, and abandonment of old channels;(c)assessment and realisation of water rates;(d)utilisation of water for purposes other than irrigation;(e)alteration in outlet;(f)any other matter which has been or may be prescribed.
