Section 16(1) in The Haryana Canal and Drainage Act, 1974
(1)If any person jointly responsible with others for the construction or maintenance of a watercourse, or jointly making use of a watercourse with others, neglects or refuses to pay his share of the cost of such construction or maintenances, or to execute his share of any work necessary for such construction or maintenance, the Divisional Canal Officer, on receiving an application in writing from any person injured by such neglect or refusal, shall serve notice on all the parties concerned that, on the expiration of a fortnight from the service he shall investigate the case, and shall on the expiration of that period, investigate the case accordingly, and make such order thereon as he may deem fit. Such order shall be appealable to the Superintending Canal Officer.
