Section 27(2) in The Haryana Canal and Drainage Act, 1974
(2)No claim shall be made against the State Government for compensation in respect of loss caused by the failure or stoppage or reduction of water in the canal by reason of any cause beyond the control of the State Government or of any repairs, alterations or additions to the canals or of any measures taken for regulating the proper flow of water therein or for maintaining the established course of irrigation which the Divisional Canal Officer considers necessary but the person suffering such loss may claim such remission of the ordinary charges payable for the use of the water as is authorised by the State Government.
