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The Northern India Canal and Drainageact, 1873

[Act No. 8 of 1873]

[11th February, 1873.]

Contents:
Title The Northern India Canal and Drainageact, 1873
Sections: Particulars:
Part I Preliminary
1. Short title
2. [Repealed.]
3. Interpretation clause
4. Power to appoint officers
Part II of the Application of Water For Public Purposes
5. Notification to issue when water-supply is to be applied for public purposes
6. Powers of Canal-officer
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
Part III of the Construction and Maintenance of Works
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. Government to provide means of crossing canals
18. Persons using water-course to construct works for passing water across roads, etc
19. Adjustment of claims between persons jointly using water course
20. Supply of water through intervening wafer-course
21. Application for construction of new water course
22. Procedure of Canal officer thereupon
23. Application for transfer of existing water course
24. Objections to construction or 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 Collector
28. Expenses to be paid by applicant before receiving occupation
29. Conditions binding on applicant placed in occupation
30. Procedure applicable to occupation for extensions and alterations
Part IV of the Supply of Water
31. In absence of written contract, water-supply to be subject to rules
32. Conditions as to power to stop water supply; claims to compensation in case of failure or stoppage of supply; claims on account of interruption from other causes; duration of supply; sale or sub-letting of right to use canal water; transfer, with land, of contracts for water; no right acquired by user
Part V of Water-Rates
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. When occupier is to pay both owner's rate and occupier's rate
41. Power to make rules for apportioning owner's rate
42. When owner is to pay 'owner's rate
43. Effect of introduction of canal-irrigation on landlord's right to enhance
44. Water rate by whom payable, when charged on land held by several owners
Recovery of charges
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
Part VI of Canal Navigation
49. Detainer of vessels violating rules
50. Recovery of fines for offences in navigating canals
51. Power 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
Part VII of Drainage
55. Power to prohibit obstructions or order their removal
56. Power to remove obstructions after prohibition
57. Preparation of schemes for works of improvement
58. Powers of persons employed on such schemes
59. Rate on lands benefited by works
60. Recovery of rate
61. Disposal of claims to compensation
62. Limitation of such claims
Part VIII of Obtaining Labour for Canals and Drainage-Works
63. Definition of labourer
64. Power to prescribe number of labourers to be supplied by persons benefited by canal
65. Procedure for obtaining labour for works urgently required
66. Liability of labourers under requisition
Part IX of Jurisdiction
67. Jurisdiction under this Act of Civil Courts
68. Settlement of differences as to mutual rights and liabilities of persons interested in water course
69. Power to summon and examine witnesses
Part X of Offences and Penalties
70. Offences under Act
71. Saving of prosecution under other laws
72. Compensation to person injured
73. Power to arrest without warrant
74. Definition of canal
Part XI of Subsidiary Rules
75. Power to make, alter and cancel rules
The Schedule [Repealed.]


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