Section 26 in The Himachal Pradesh Minor Canals Act, 1976
26. Power of Collector upon issue of notification under section 25.
- Upon the issue of notification under section 25, the Collector may, from time to time, by general or special order-(a)Determine the amount to be deposited in advance by each irrigator as his share of cost of such construction to be borne by him;(b)recover the amount so determined from any person who fails to comply with an order passed under this section; and(c)fund all costs so recovered and expend them on the construction of any of the canals to which notification applies or subject to the provisions, if any, of the record-of-rights specified section 27 on any other purpose connected with the well being thereof.
