- Any canal officer, or any person acting under the general or special order of a canal officer may-(a)enter upon any lands adjacent to any canal or water-course or through which any canal or water-course is to be made, and undertake surveys or levels thereon;(b)dig and bore into the sub-soil;(c)make and set up suitable land-marks, level-marks, water-gauges and other apparatus;(d)do all other acts necessary for the proper prosecution of any inquiry relating to any existing or projected canal or water-course under the charge of the said canal officer;(e)where otherwise such inquiry cannot be completed, cut down and clear away any part of any standing crop, fence or jungle; and(f)enter upon any land or building for the purpose of inspecting or regulating the use of the water supplied, or of measuring the lands irrigated thereby or chargeable with canal revenue and of doing all things necessary for the proper regulation and management of any canal :Provided that, if such canal officer or person proposes to enter into any building or any enclosed Court attached to a dwelling-house, he shall give the occupier of such building or Court at least three days' notice in writing of his intention to do so.(2)After entry under this section, the canal officer shall, before leaving, tender compensation for any damage which may have been caused by any proceeding under this section; and, in case of dispute as to the sufficiency of the amount so tendered, he shall refer the matter for decision by the Collector. Such decision shall be final, and no suit shall lie in a Civil Court to have it set-aside or modified.
