Section 55 in The Sakri Canals Irrigation Rules, 1952
55.
(1)No person shall after he has been required to desist therefrom pass or cause any animal or vehicle to pass on or across any of the works, banks or channel of a canal or Ahar drainage work except over such bridges, fords and ferries and their approaches as are provided for the purpose, unless he has been granted a written permit in this behalf by the Sub-divisional Canal Officer.(2)No person shall take or drive any vehicle or animal on any service road alongside or on the banks of any canal or Ahar :Provided that only during the hours of day light private motor cars, cycles, light pony traps and ponies may be taken on such road from the 1st of November to the 15th of June in any year.
