Section 68(6) in Northern India Canal and Drainage Act, 1873
(6)The Superintending Canal Officer, within whose jurisdiction the water- course is situated, may, suo motu on or an application made in this behalf by an aggrieved person, revise an order passed in appeal by a Divisional Canal Officer under sub-section (5):Provided that no such application shall lie unless it is made within a period of thirty days from the date of such order.
