Section 18(2) in The Haryana Canal and Drainage Act, 1974
(2)After considering such objections and suggestions, if any, the Divisional Canal Officer shall approve, modify or reject the scheme within thirty days of the time for the receipt of such objections and suggestions, unless this period is extended by the Superintending Canal Officer for good and sufficient reasons :-Provided that in the following cases, the prior approval of the Chief Canal Officer shall be obtained for allowing, -(a)a new outlet on a main canal or branch canal;(b)an outlet with discharge of less than 0.75 cusec.
