Section 21 in The Northern India Canal and Drainageact, 1873
21. Application for construction of new water-course.-
Any person desiring the construction of a new water-course may apply in writing to the Divisional Canal-officer, stating-(1)that he has endeavoured unsuccessfully to acquire, from the owners of the land through which he desires such water-course to pass, a rightto occupy so much of the land as will be needed for such water-course;(2)that he desires the said Canal-officer, in his behalf and at his cost, to do all things necessary for acquiring such right;(3)that he is able to defray all costs involved in acquiring such right and constructing such water-course.
