Section 20(i) in Northern India Canal and Drainage Rules, 1878
(i)Claim for remission where failure is confined to individual fields may be presented to the Divisional or Sub-Divisional Canal Officer, or to the Deputy Collector, by the cultivator or where a large part of an estate is affected, by the lambardar of the affected area (or the Sarpanch of the Gram Sabha concerned) to the Collector or Divisional Canal Officers, in each case before the crop is cut and not later than 10 days previous to such date as may be fixed by the Commissioner and the Superintending Canal Officer acting in agreement for commencing the Kharaba inspection of the crops in question.
