Section 27(1) in The Haryana Canal and Drainage Act, 1974
(1)The Divisional Canal Officer may not stop the supply of water to any watercourse; or to any person, except in the following cases :-(a)whenever it is necessary to stop such supply for the purpose of executing any work ordered by the competent authority and with the previous sanction of the Superintending Canal Officer;(b)whenever and so long as any watersource is not maintained in such proper customary repair so as to present the wasteful escape of water therefrom;(c)within periods fixed from time to time by the Divisional Canal Officer;(d)whenever water is not used for the purpose for which it was being supplied.(e)[ Whenever water is used by any person in an unauthorised manner, the supply thereof to such person on his next two turns, shall be stopped. [Inserted vide Haryana Act No. 8 of 1988.]Explanation. - Stoppage of supply of water under clause (e) shall not in any way affect the recovery of any charges for such unauthorised use of water or any penalities incurred on account of such use under this Act or any penalties or punishment which may be imposed under any other law for the time being in force.]
