Section 33A(2) in Northern India Canal and Drainage Rules, 1878
(2)The Collector shall, on receipt of such information, institute a summary inquiry for determining, if possible, the persons responsible for the unauthorised use or waste and thereafter proceed to determine under sections 33 and 36 of the Act the charges to be levied and the persons against whom such charges are to be levied. The Collector shall give to the parties concerned due notice of date, time and place of hearing in the manner prescribed under rules 79-A to 79-I. In case of failure of any of the parties to attend in spite of service of notice the Collector shall take ex parte proceedings and give his decision after recording such evidence as may be produced or such further evidence as he may deem necessary.
