Section 32 in The Sakri Canals Irrigation Rules, 1952
32.
(1)If the Sub-divisional Canal Officer is satisfied that canal water has been used in an unauthorised manner or wasted so as in either case to become liable to be charged for at the penal rates specified in Rule 31, he shall as soon as possible hold or cause to be held a local investigation and shall obtain and record the evidences of the Lambardar and the villagers and other persons concerned, he shall, if possible, give previous notice in writing to the persons affected by the enquiry of the date on which the enquiry is likely to be held.(2)If after such enquiry the Sub-divisional Canal Officer considers that a penal rate should be assessed in accordance with Rule 31, he shall forward the whole record of the enquiry with his opinion thereon to the Divisional Canal Officer for orders.(3)The Divisional Canal Officer may, after recording in writing his reasons for so doing, order that the rate shall be assessed in accordance with Rule 31 and shall determine the actual rates to be charged and shall return the record to the Subdivisional Canal Officer for compilation of the assessment with the assistance of the Assessment Ziladar.(4)Each person assessed shall then be served personally or by registered post with a demand statement showing the amount charged against him.(5)Any person so assessed may, within thirty days of the date on which he received the demand statement or within such further period as he may be allowed by the Divisional Canal Officer, file an objection to the assessment.(6)The Canal Deputy Collector shall after the expiry of the period for filing objections and after decision has been given on any such objection proceed to recover the sums assessed the payment of which shall then be immediately due.
