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      • 1. Short title.
      • 2. Repeal of Acts.
      • 3. Interpretation clause.
      • 4. Power to appoint officers.
      • 5. Notification to issue when water supply is to be applied for public purposes.
      • 6. Powers of Canal officers.
      • 7. Notice as to claims for compensation.
      • 8. Damage for which compensation shall not be awarded.
      • 9. Limitation of claims.
      • 10. Enquiry into claims and amount of compensation.
      • 11. Abatement of rent on interruption of water supply.
      • 12. Enhancement of rent on restoration of water supply.
      • 13. Compensation when due.
      • 14. Power to enter and survey, etc.
      • 15. Power to enter for repairs and to prevent accidents.
      • 16. Application by persons desiring to use canal water.
      • 17. State Government to provide means of crossing canals.
      • 18. Persons using watercourse to construct works for passing water across roads, etc.
      • 19. Adjustment of claims between persons jointly using watercourse.
      • 20. Supply of water through intervening watercourse.
      • 21. Application for construction of new watercourse.
      • 22. Procedure of Canal officer thereupon.
      • 23. Application for transfer of existing watercourse.
      • 24. Objections to transfer applied for.
      • 25. When applicant may be placed in occupation.
      • 26. Procedure when objection is held valid.
      • 27. Procedure when Canal Officer disagrees with the Collector.
      • 28. Expenses to be paid by applicant before receiving occupation.
      • 29. Condition binding on applicant placed in occupation of watercourse.
      • 30. Procedure applicable to occupation for extensions and alterations.
      • 30A. Preparation of draft scheme.
      • 30B. Publication of a scheme.
      • 30C. Publication of scheme.
      • 30D. Publication of notice of intention to acquire land.
      • 30E. Cost of execution of works to be met by shareholders.
      • 30F. Maintenance of watercourse to be done by shareholders.
      • 30FF. Alteration of a watercourse or damage thereto be made good by the person responsible for it.
      • 30G. Bar of Jurisdiction of Civil Court.
      • 31. In absence of written contract, water supply to be subject to rules.
      • 32. Conditions as to.
      • 33. Liability when person using unauthorisedly cannot be identified.
      • 34. Liability when water runs to waste.
      • 35. Charges recoverable in addition to penalties.
      • 36. Charge on occupier for water how determined.
      • 37. Owner's rate.
      • 38. Amount of owner's rate.
      • 39. Owner's rate when not chargeable.
      • 40 to 43.
      • 44. Water rate by whom payable, when charged on land held by several owners.
      • 45. Certified dues recoverable as land revenue.
      • 46. Power to contract for collection of canal dues.
      • 47. Lambardars may be required to collect canal dues.
      • 48. Fines excluded from Sections 45, 46, 47.
      • 49. Detainer of vessel violating rules
      • 50. Recovery of fines for offences in navigating canals.
      • 51. Powers to seize and detain vessel on failure to pay charges.
      • 52. Power to seize cargo or goods, if charges due thereon are not paid.
      • 53. Procedure for recovery of such charges after seizure.
      • 54. Procedure in respect of vessels abandoned and goods unclaimed.
      • 55. Power to prohibit obstructions or order their removal.
      • 56. Power to remove obstruction after prohibition.
      • 57. Preparation of Schemes for works of improvement.
      • 57A. Application for Sections 30A to 30G to "field drains".
      • 58. Powers of persons employed on such schemes.
      • 59. Rate on lands benefitted by works.
      • 60. Recovery of rate.
      • 61. Disposal of claims as to compensation.
      • 62. Limitation of such claims.
      • 63 to 66.
      • 67. Jurisdiction under this Act of Civil Courts.
      • 68. Power of Deputy Collector to order use or distribution of water and settlement of differences as to mutual rights and liabilities of persons interested in watercourse.
      • 69. Power to summon and examine witnesses.
      • 70. Offences under the Act,.
      • 70A. Order of the Divisional Canal Officer.
      • 71. Saving of prosecution under other laws.
      • 72. Compensation to person injured.
      • 73. Powers to arrest without warrant.
      • 74. Definition of "Canal".
      • 75. Power to make, alter and cancel Rules.
      • 1. Short title.
      • 1A. Definition.
      • 1B. Orders for construction of works.
      • 2. Proceedings of the Superintending Canal Officer on reference.
      • 3. Proceedings of Deputy Commissioner.
      • 4. Opening of new water-course.
      • 5. Application for water.
      • 6. Limit of length of water-course.
      • 7. Apprehended wastage.
      • 7A.
      • 8. Sanitary reasons.
      • 8A. Prohibition of irrigation in the vicinity of cantonment.
      • 8B.
      • 9.
      • 10. Filling of tanks within the irrigation boundary for watering cattle.
      • 11. Contracts.
      • 12. Charges for water used for purposes other than irrigation.
      • 12A.
      • 13. Water supplied to cantonments, towns, etc.
      • 14. Water power.
      • 15. Tails.
      • 15A.
      • 16.
      • 17. Stoppage of supply in improperly maintained water-course.
      • 18. Report of closures.
      • 19.
      • 20. Claims for remission of occupiers rates and ordinary charges other than occupiers rates for the use of canal water.
      • 20A. Who to be deemed "occupiers".
      • 21. Charges for the use of water.
      • 22. Charges leviable for a preliminary watering (Paleve) when no crop is sown.
      • 22A.
      • 23. Charge for mixed crops.
      • 24. Charge for crops grown separately in the same field.
      • 25. Charge liable on fields resown.
      • 26. Occupier's rate for fields partly irrigated.
      • 27. Charge leviable on fields partly irrigated from canal, partly from wells or other sources.
      • 28. Use of canal water-course for conveyance of water from a well or any other source.
      • 29. Charge leviable for permanent irrigation form escapes.
      • 30. Charges leviable for intermittent irrigation from escapes.
      • 30A. Owner's rate.
      • 31.
      • 32. Charge leviable for taking water from a canal without permission or at times prohibited by proper authority (i.e. during tatils)
      • 33. Charge leviable for canal water used in an unauthorised manner or suffered to run to waste.
      • 33A.
      • 33B, 33C, 33D, 33F and 34.
      • 34A.
      • 35. Schedule of rates to be accessible to villagers.
      • 36. Patwari's fees.
      • 37. Lambardar's Fees.
      • 38. Tolls.
      • 39. Ferry and steam boats.
      • 40. Measurement.
      • 41. Number.
      • 42. Ticket.
      • 43. Dimensions.
      • 44. Tolls payable in advance.
      • 45. Receipt for tolls.
      • 46. Pass for boats.
      • 47. Pass to be shown when required.
      • 48. Every boat or raft to be navigated by two persons.
      • 49. Pass for rafts.
      • 50. Removal of rafts from canal.
      • 51. Divisional Canal Officer empowered to remove rafts.
      • 52. Rafts without passes.
      • 53. Double rate to be charged for excess over quantity shown in pass.
      • 54. Removal of rafts lodging against canal works.
      • 55. Masts
      • 56. Boats and rafts to be fastened for and aft.
      • 57. Boats and rafts to be moored so as not to obstruct.
      • 58. Every boat or raft when brought to have some one on board.
      • 59. Wrecks.
      • 60. Banks or berms not to be used as wharves.
      • 61. Goods to be removed from canal lands.
      • 62. Boats or rafts liable to be examined.
      • 63. Canal closures.
      • 63A.
      • 64.
      • 65. Trial of offences.
      • 66.
      • 67. Assessment and realization of occupier's rate.
      • 68. Khatauni to be accessible to villagers.
      • 69. Distribution of parchas.
      • 70. Complaints against khasra entries.
      • 71. Objection may be made by a Lambardar etc. on behalf of cultivators.
      • 72. Method of dealing with alteration in the demand.
      • 73. Objections to the demand.
      • 74. Irrecoverable balances.
      • 75. Payments of refunds.
      • 76. Appeal against retrenchment of fees.
      • 77. Receipts for water rates.
      • 78. General prohibition.
      • 78A.
      • 78B.
      • 79A.
      • 79B.
      • 79C.
      • 79D.
      • 79E.
      • 79F.
      • 79G.
      • 79H.
      • 79I.
      • 80. Interpretation.
      • 81. No appeal except when expressly given.
      • 82. Period for appealing.
      • 83. Calculation of period.
      • 84. Form of appeal.
      • 85. When appeal may be summarily rejected.
      • 86. Procedure on admission of appeal.
      • 87. Notice of hearing to be given.
      • 88. Contents of notice.
      • 89. Mode of service.
      • 90. Acknowledgement of personal service.
      • 91. Memorandum by serving Officer.
      • 92. Cost of service.
      • 93. Hearing may be postponed or adjourned.
      • 94. Attendance or representation of parties not essential.
      • 95. Court to be satisfied before hearing that notice has been received by parties.
      • 96. Procedure on hearing (When parties present).
      • 97. Copy thereof to be sent to the subordinate officer.
      • 98. Copies to be granted to parties.
      • 99. Of hearing in certain events.
      • 100. Power of revision by Financial Commissioner and Chief Engineer and rule 101 (Power of revision by State Government).
      • 102. Finality of orders and decision of Appellate Court.
      • 103. Scope of rules.
      • 104. Procedure upon references under Section 27.
      • 105.
      • 106.
      • 107.
      • 108.
      • 109.
      • 110.
      • 111.
      • 112.
      • 113.
      • 114.
      • 115.
      • 116.
      • 117.
      • 1. Owner's rate.
      • 2. Realization of Owner's Rates.
      • 3. Remission of Owner's Rates.
      • 1. Limits.
      • 2. Distribution of supplies between big and small gardens.
      • 3. Discharges permissible.
      • 4. Jhallari concession.
      • 5. Raising existing supply as per sanctioned scale.
      • 6. Reducing existing supply as per sanctioned scale.
      • 7. Excesses in the limits on account of existing supplies.
      • 8. Statement showing discharges allowable.
      • 9. Procedure regarding new application.
      • 10. Agreement for garden supplies.
      • 11. Supplies for gardens planted in stages.
      • 12.
      • 13. Separate outlets.
      • 14. Alteration to outlets.
      • 15. Gardens receiving extra supplies, but not on sanction list.
      • 16. Maintenance of garden register.
      • 17. Inspection of gardens by Zilladars.
      • 1. Mode of Publication of drainage works schemes.
      • 2. Cost of drainage works scheme.
      • 3. Calculation of drainage rate.
      • 4. Option of land-owner for mode of payment.
      • 5. Disposal of objections as to the ownership of lands chargeable in respect of drainage charges.
      • 6. Conditions for surrender of land in lieu of drainage charges.
      • 7. Evaluation of land offered for surrender in lieu drainage charges.
      • 8. Appointment of dues among joint ownership.
      • 9. Conditions for offer of labour in lieu of drainage charges.
      • 10. The rate of labour offered by a land-owner.
      • 11. Distribution of demand slips.
      • 12. Submission of Demand Statements to Tehsils.
      • 13. Procedure of recoveries.
      • 14. Objections by land-owners to amount shown in the demand statement and their disposal.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.

Rules Issued under section 37 and 38 of the Northern India Canal And Drainage Act, 1873 (VIII of 1873.)

Published vide Punjab Government Notification No. 412/IW/59/256, dated 6.1.1959.

pu437

1. Owner's rate. -[ Sections 37, 38 and 39.] - (1) Where any irrigation scheme has come into operation for any one of the following purposes namely :-

(a) Extension of irrigation to new areas from any existing or projected canal.

(b) Extension of irrigation to areas situated within the approved irrigation boundary of an existing canal system.

there shall be owner's rate recoverable from the owners of the areas so irrigated, as below :

(i) Perennial irrigation

Rs. 3.00 per acre matured

(ii) Restricted perennial irrigation

Rs. 2.00 per acre matured

(iii) Non-perennial (Kharif) irrigation

Rs. 1.50 per acre matured


Provided that :-

(a) Where in any irrigation scheme only the lift irrigation is possible and arrangements for the same are maintained and operated by the landowners, the Owner's Rates shall be one half of the rates payable for gravity flow irrigation;

(b) Where on a land crops are matured by irrigation from drains or escape channels, falling under the definition of "canal" as given in the Northern India Canal and Drainage Act, VIII or 1873, Owner's Rate equal to the rate prescribed for non-perennial irrigation shall be payable.

2. Realization of Owner's Rates. - The amount of Owner's Rates shall be shown separately in the demand statements of occupier's Rate and shall be realized from the landowners in the same manner as prescribed for the recovery of Occupier's Rates.

3. Remission of Owner's Rates. - Where Occupier's Rates on any land has been remitted under the rules for the time being in force relating to any Canal the Owner's Rates in respect of that land shall be deemed to be remitted automatically, and the landowner concerned need not put in an application for remitting the same, separately.

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