Section 39(2) in The Haryana Canal and Drainage Act, 1974
(2)The owner of any vessel causing damage to a canal, or whose vessel has been removed or detained under this section, shall be liable to pay to the State Government such sum as the Divisional Canal Officer, with the approval of the Superintending Canal Officer, determines to be necessary to defray the expenses of repairing such damage or of such removal or detention, as the case may be.
