Section 18(1) in The Haryana Canal and Drainage Rules, 1976
(1)The Divisional Canal Officer may :-(a)for a term exceeding one year, with the previous sanction of the State Government; and(b)for a term not exceeding one year with the previous sanction of the Superintending Canal Officer make contracts for the supply of canal water for purposes other than those for irrigation not specified in the Schedule of water rates.
