(1)The Executive Engineer shall, by notification published in a manner prescribed by the State Government by general or special order in this behalf, fix for each canal the date for submission of each of the prescribed applications. Any change in any of such date shall be notified not less than three months in advance :Provided that, if in any year a change is deemed to be advisable on account of unforeseen seasonal or economic conditions or changes in administrative arrangements, a later date may be fixed without such three months' previous notification.
