Section 27(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)The Collector shall, whenever the State Government may, by special order or by the rules made under the authority of this Act, so direct, prepare or revise for any canal a record showing all or any of the following matters, namely:-(a)the custom or rule or irrigation;(b)the rights to water and the conditions on which such rights are enjoyed;(c)the rights as to the erection, repair, reconstruction and working of mills, and the conditions on which such rights are enjoyed; and(d)such other matters as the Government may, by rule, prescribe in this behalf.
