Section 36(2) in The Punjab Minor Canals Act, 1905
(2)When the control or management, or both, of any canal is assumed under the provisions of sub-section (1), the [State Government] may exercise all or any of the rights and powers in regard thereto which, but for such assumption, the owner might lawfully have exercised, and may delegate such powers or any of them to any person, but Government shall, in the absence of any decree or agreement to the contrary, be liable to account, from time to time, to such owner for the income and expenditure thereof and may at any time restore the canal to the owner.
