| 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[Repealed.]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.] |
