Section 17 in The Himachal Pradesh Minor Canals Act, 1976
17. Application for transfer of existing water-course.
(1)Any person, desiring that an existing water-course should be transferred from its present owner to himself, may apply in writing to the Collector stating-(i)that he has endeavoured unsuccessfully to procure such transfer from the owner of such water course;(ii)that he desires the Collector, on his behalf and at his cost, to do all things necessary for procuring such transfer, and(iii)that he is able and willing to defray the cost of such transfer.(2)Produce thereupon. - If the Collector considers.-(a)that the said transfer is necessary for the better management of the irrigation from such water-course; and(b)that the statements in the application are true, he shall call upon the applicant to make such deposit as the Collector considers necessary to defray the cost of the preliminary proceedings and the amount of any compensation that may become due under the provisions of section 19 in respect of such transfer; and, upon such deposit being made, he shall publish a notice of the application in every village affected.
