Section 1 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
1. Mode of Publication of drainage works schemes.
- A scheme for drainage works, under section 57 of the Act, shall be published in the Official Gazette together with an estimate of its cost and a statement of the proportion of such cost which the Government proposes to defray, and a schedule of the lands which it is proposed to make chargeable in respect of the scheme; and translations thereof in Hindi, Gurmukhi or Urdu shall be posted :(i)at the offices of the Deputy Commissioner and Divisional Canal Officer;(ii)at conspicuous places in the locality affected by the scheme, such as Tehsils and Thanas, etc.and shall also be published by beat of drum or in any other customary manner.
