Section 3 in The Haryana Canal and Drainage Rules, 1976
3. Power to remove tubewell. [Section 6].
- If any person installs a tubewell in contravention of the provisions of section 3, the Divisional Canal Officer may by order direct the owner thereof to remove it within a period of thirty days from the date of receipt of order by him. If the owner fails to remove the tubewell within the specified period the Divisional Canal Officer, may in addition to any other action that can be taken under these rules, get it removed.
