Section 37 in The Himachal Pradesh Minor Canals Act, 1976
37. Power to fix the limits of irrigation and water rates and to regulate the distribution of water.
- The State Government may, after inquiry through the Collector in respect of any canal, issue orders as to all or any of the following things, namely: -(a)fixing the limits within which land may be irrigated from such canal;(b)fixing, as it may deem equitable, the amount and character of the water rates leviable by the owner, and the conditions on which such rates are to be paid, suspended, remitted or refunded; and(c)regulating the supply and distribution of the water to and from such canal:Provided that if any land which has been continuously irrigated from the canal for three years, previously, is deprived of irrigation, or the income of the canal owner from such canal is materially reduced by reasons of any order passed under this section, the owners of such land or the canal owner shall be paid by the Government or by such persons as the Government may determine such compensation as the Collector may consider reasonable.Provided further that if the canal owner has, in the opinion of the Government, exercised his powers as such in an arbitrary or inequitable manner, he shall not be entitled to compensation under this section.
