Section 65 in The Haryana Canal and Drainage Act, 1974
65. Power to make rules.
(1)The State Government may, after previous publication, make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :(a)distribution and regulation or supply of water;(b)construction of new channels, extension of existing channels, and abandonment of old channels;(c)assessment and realisation of water rates;(d)utilisation of water for purposes other than irrigation;(e)alteration in outlet;(f)any other matter which has been or may be prescribed.(3)In making any rule under this section, the State Government may provide that a breach thereof shall be punishable with fine which may extend to five hundred rupees.
