Section 12 in The Haryana Canal and Drainage Rules, 1976
12. Procedure for recovery of cost. [Sections 22 and 23].
(1)Before proceedings are taken to recover the cost under Section 22 or Section 23 from a shareholder, the Divisional Canal Officer, after determining the proportionate share of cost recoverable from each shareholder shall send a notice of demand in writing to each shareholder specifying the amount recoverable from him under Section 22 or section 23, as the case may be.(2)Any person aggrieved by a notice of demand may, within a period of thirty days of the receipt of the notice, present an application stating his objections in writing to the Divisional Canal Officer. The orders of the Divisional Canal Officer passed thereon after such enquiry, as he may deem fit shall be final.(3)The term "cost" in section 22 shall be deemed to mean the total cost of execution of the work and shall include the cost of land, if any, acquired for the execution of the work, departmental charges and such interest charges as may be ordered by the State Government in accordance with its financial rules.
