The Northern India Canal and Drainage Act, 1873

75 sections.

Section 1 — Short title.
Section 2 — [Repealed.].
Section 3 — Interpretation clause.
Section 4 — Power to appoint officers.
Section 5 — Notification to issue when water-supply is to be applied for public purposes.
Section 6 — Powers of Canal-officer.
Section 7 — Notice as to claims for compensation.
Section 8 — Damage for which compensation shall not be awarded.
Section 9 — Limitation of claims.
Section 10 — Enquiry into claims and amount of compensation.
Section 11 — Abatement of rent on interruption of water-supply.
Section 12 — Enhancement of rent on restoration of water-supply.
Section 13 — Compensation when due.
Section 14 — Power to enter and survey, etc.
Section 15 — Power to enter for repairs and to prevent accidents.
Section 16 — Application by persons desiring to use canal-water.
Section 17 — Government to provide means of crossing canals.
Section 18 — Persons using water-course to construct works for passing water across roads, etc.
Section 19 — Adjustment of claims between persons jointly using water-course.
Section 20 — Supply of water through intervening wafer-course.
Section 21 — Application for construction of new water-course.
Section 22 — Procedure of Canal-officer thereupon.
Section 23 — Application for transfer of existing water-course.
Section 24 — Objections to construction or transfer applied for.
Section 25 — When applicant may be placed in occupation.
Section 26 — Procedure when objection is held valid.
Section 27 — Procedure when Canal-officer disagrees with Collector.
Section 28 — Expenses to be paid by applicant before receiving occupation.
Section 29 — Conditions binding on applicant placed in occupation.
Section 30 — Procedure applicable to occupation for extensions and alterations.
Section 31 — In absence of written contract, water-supply to be subject to rules.
Section 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.
Section 33 — Liability when person using unauthorisedly cannot be identified.
Section 34 — Liability when water runs to waste.
Section 35 — Charges recoverable in addition to penalties.
Section 36 — Charge on occupier for water, how determined.
Section 37 — “Owner‟s rate”.
Section 38 — Amount of owner‟s rate.
Section 39 — Owner‟s rate, when not chargeable.
Section 40 — When occupier is -to pay both owner‟s rate and occupier‟s rate.
Section 41 — Power to make rules for apportioning owner‟s rate.
Section 42 — When owner is to pay „owner‟s rate.
Section 43 — Effect of introduction of canal-irrigation on landlord’s right to enhance.
Section 44 — Water-rate by whom payable, when charged on land held by several owners.
Section 45 — Certified dues recoverable as land-revenue.
Section 46 — Power to contract for collection of canal-dues.
Section 47 — Lambardars may be required to collect canal-dues.
Section 48 — Fines excluded from sections 45, 46, 47.
Section 49 — Detainer of vessels violating rules.
Section 50 — Recovery of fines for offences in navigating canals.
Section 51 — Power to seize and detain vessel on failure to pay charges.
Section 52 — Power to seize cargo or goods, if charges due thereon are not paid.
Section 53 — Procedure for recovery of such charges after seizure.
Section 54 — Procedure in respect of vessels abandoned and goods unclaimed.
Section 55 — Power to prohibit obstructions or order their removal.
Section 56 — Power to remove obstructions after prohibition.
Section 57 — Preparation of schemes for works of improvement.
Section 58 — Powers of persons employed on such schemes.
Section 59 — Rate on lands benefited by works.
Section 60 — Recovery of rate.
Section 61 — Disposal of claims to compensation.
Section 62 — Limitation of such claims.
Section 63 — Definition of “labourer”.
Section 64 — Power to prescribe number of labourers to be supplied by persons benefited by canal.
Section 65 — Procedure for obtaining labour for works urgently required.
Section 66 — Liability of labourers under requisition.
Section 67 — Jurisdiction under this Act of Civil Courts.
Section 68 — Settlement of differences as to mutual rights and liabilities of persons interested in water-course.
Section 69 — Power to summon and examine witnesses.
Section 70 — Offences under Act.
Section 71 — Saving of prosecution under other laws.
Section 72 — Compensation to person injured.
Section 73 — Power to arrest without warrant.
Section 74 — Definition of “canal”.
Section 75 — Power to make, alter and cancel rules.

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