Section 30FF(3) in Northern India Canal and Drainage Act, 1873
(3)If such person fails, to the satisfaction of the Divisional Canal Officer, to restore [the water-course or temporary water-course to its original condition within the period specified in the notice served on him under sub-section (2) the Divisional Canal Officer may cause [the water-course or the temporary water- course to be restored to its original condition and recover the cost incurred in respect of such [restoration along with a penalty not exceeding one thousand rupees as may be imposed by the Divisional Canal Officer] [Inserted by Punjab Act 9 of 1987.] from the defaulting person.
