Section 17(1)(vii) in The Haryana Canal and Drainage Rules, 1976

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State of Haryana - Subsection

Section 17(1)(vii) in The Haryana Canal and Drainage Rules, 1976

(vii)In cases in which tanks have been filled without obtaining the licence under clause (ii) or during the period of its suspension under clause (vi) or at time other than those prescribed by the Divisional or Sub- Divisional Canal Officer under clause (iii) the water so filled into such tanks may be charged for at such rate, not exceeding the rate for the time being in force for water supplied in bulk as the Divisional Canal Officer may in each case direct. Against such charges an appeal shall lie to the Superintending Canal Officer.

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State of Haryana - Subsection

Section 17(1)(vii) in The Haryana Canal and Drainage Rules, 1976