Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Haryana - Subsection Section 24(2) in The Haryana Canal and Drainage Rules, 1976 (2)The special charge specified in sub-rule (1) shall be applicable for water supplied through an outlet or water course, which is suffered to run to waste.
