Section 23 in The Haryana Canal and Drainage Rules, 1976
23. Claims for remission of ordinary charges payable for use of canal water [Section 27(2)].
(1)Where damage is caused by the failure or stoppage of or reduction, in water in the canal, claims for remission where damage is confined to individual field as may be presented to the Divisional or Sub-Divisional Canal Officer or the Deputy Commissioner by the cultivator, or where a large part of an estate is effected, by the Lambardar or Sarpanch of the Gram Panchayat of the affected area to the Collector or Divisional Canal Officer, in each case before the crop is cut and not later than ten days previous to such date as may be fixed by the Commissioner and the Superintending Canal Officer jointly for commencing the Kharaba inspections of the crops in question.Explanation. Ordinary charge shall mean water rate.(2)The quantum of damage shall be assessed in respect of each field by the inspecting officers.(3)No remission shall be admissible under this rule unless the damage to the crop is more than seventy five per cent, that is the yield of the crops is less than twenty five per cent of the normal yield of crop in the village concerned and in such a case full remission shall be allowed.Explanation. - A normal yield of crop is represented by 100 paise.
