Section 20 in The Himachal Pradesh Minor Canals Act, 1976
20. Condition binding on applicant placed in possession.
(1)When any such applicant has duly complied with the conditions laid down in section 19, he shall be placed in possession of the land or water-course as aforesaid, and the following rules and conditions shall thereafter be binding on him and his representatives in interest:-(a)In all cases-First-all works necessary for the passage across such water-course existing previous to its construction and of the drainage intercepted by it, and for affording proper communication across it for the convenience of the. neighbouring lands, shall be constructed by the applicant, and be maintained by him or his representatives in interest to the satisfaction of the Collector; Second-land occupied for a water-course under the provisions of section 16 shall be used only for the purposes of such water-course;Third-the proposed water-course shall be completed to the satisfaction of the Collector within one year after the applicant is placed in occupation of the land;(b)in cases in which land is occupied or a water-course is transferred on the terms of a rent charge-Fourth-the applicant or his representatives in interest shall, so long as he occupied such land or water-course, pay rent for the same at such rate and on such days as are determined by the Collector when the applicant is placed in occupation;Fifth-if the right to occupy the land ceases owing to a breach of any of these rules, the liability to pay the said rent shall continue until the applicant or his representative in interest has restored the land to its original condition or until he has paid, by way of compensation for any injury done to the said land, such amount and to such person as the Collector determines; Sixth-the Collector may, on the application of the person entitled to receive such rent or compensation, determine the amount of rent due or assess the amount of such compensation and if any such rent or compensation be not paid by the applicant or his representatives in interest, the Collector may recover the amount with Interest thereon at the rate of 12 per annum from the date on which it became due as arrears of land revenue and shall pay the same when recovered to the person to whom it is due.(2)If any of the rules and conditions, prescribed by this section are not complied with, or it any water-course constructed or transferred under this Act is disused for three years continuously, the right of the applicant or of his representatives in interest to occupy such land or water-course shall cease absolutely.
