Section 19 in The Haryana Canal and Drainage Act, 1974
19. Publication of scheme after approval.
(1)The Divisional Canal Officer shall as soon as may be publish the fact of rejection of scheme or the particulars of the scheme approved or modified by him under sub-section (2) of Section 18 in the prescribed manner and call upon the share holders to implement it at their own cost within the period to be specified by him and if the shareholders fail to implement the same he shall undertake the construction or implementation of the scheme himself, and recover the cost thereof from the shareholders in the manner and period to be specified by him. Any sum which remains unpaid, within the specified period for this purpose, may be recovered by the Collector from the defaulting person as arrears of land revenue.(2)An officer, not below the rank of Sub-Divisional Canal Officer, shall check the implementation of scheme at site.
