Section 46 in The Haryana Canal and Drainage Rules, 1976
46. Method of dealing with alterations in the demands. [Sections 31 and 65(2)(f).
- If after delivering the demand slip any addition made to the demand or any reduction is allowed on a claim under rule 23 or representation under rule 40 or by way of remission under clause (2) of Section 27 or otherwise, such addition or deduction shall be communicated to the cultivator by means of supplementary demand slips. Demand shall be shown in black letters and remissions in red letters. All such alterations as are made before the despatch of the khatauni to the Collector shall be included therein, and shall also be written on slips in black for additions and in red for deductions and attached to the Khatauni. Alterations made after the despatch of the Khatauni shall be communicated to the Collector by means of similar slips.
