Section 29 in The Haryana Canal and Drainage Act, 1974
29. Liability when water runs to waste.
- If water supplied through a water course or an outlet be suffered to run to waste and if after enquiry by the Sub-Divisional Canal Officer the persons through whose act or neglect such water was suffered to run to waste cannot be discovered, all the persons chargeable in respect of water supplied through such watercourse or an outlet shall be jointly liable for the charges made in respect of water so wasted.[30. Charges recoverable in addition to penalties. - (1) All charges for the unauthorised use or waste of water may be recovered in addition to any penalties incurred on account of such use or waste.(2)All questions, under Sections 28 and 29, shall be decided by the Divisional Canal Officer.(3)An appeal shall lie to the Superintending Canal Officer against the decision of the Divisional Canal Officer within a period of thirty days from the date of such decision.(4)The Chief Canal Officer may, on an application made in this behalf by an aggrieved person, within a period of thirty days from the date of the order, revise an order passed in appeal under sub-section (3).(5)All questions, appeals and applications pending for disposal on the commencement of the Haryana Canal and Drainage (Amendment) Act, 1987, before the Canal Executive Officers, Collectors and Commissioners, as the case may be, shall also be decided by the Divisional Canal Officers Superintending Canal Officers and Chief Canal Officers, respectively.] [Inserted vide Haryana Act No. 8 of 1988.]
