Section 36(1) in The Punjab Minor Canals Act, 1905
(1)It shall be lawful for the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] by notification, to assume the control or management; or both, of any canal -(a)if the owner of such canal consents thereto and subject to the condition (if any) on which such consent may in any case be given;(b)If, after enquiry, the [State Government] is satisfied that the control or management exercised by or on behalf of the owner is such as causes grave injury to the property or health of persons owning lands in the vicinity;(c)in the event of any wilful and continuous breach of orders issued under section 39 of this Act.
