Section 32(1) in Sakri Canals Irrigation Rules, 1952
(1)If the Sub-divisional Canal Officer is satisfied that canal water has been used in an unauthorised manner or wasted so as in either case to become liable to be charged for at the penal rates specified in rule 31, he shall as soon as possible hold or cause to be held local investigation and shall obtain and record the evidences of the Lambarbar and the villagers and other persons concerned. He shall, if possible, give previous notice in writing to the persons affected by the enquiry of the date on which the enquiry is likely to be held.
