Section 30FF(1) in Northern India Canal and Drainage Act, 1873
(1)If a person demolishes, alters, enlarges or obstructs [a water-course or a temporary water- course] [Inserted By Punjab Act 9 of 1987.] or causes any damage thereto, any person affected thereby may apply to the Divisional Canal Officer for directing the restoration of [the water-course or the temporary water-course] [Inserted by Punjab Act 9 of 1987.]to its original condition.
