Section 24(2) in The Haryana Canal and Drainage Act, 1974
(2)On receiving an application under sub-section (1) Sub-Divisional Canal Officer may after making such enquiry as he may deem fit, require by notice in writing served on the person found to be responsible for so demolishing, altering, enlarging, obstructing or causing damage, to restore at his own cost, the watercourse or temporary watercourse to its original condition within such period not exceeding twenty-one days, as may be specified in the notice :Provided that in case of a temporary watercourse its restoration shall not be for a period exceeding one year.
