[06th
January 2023] In exercise of the powers
conferred by section 31 read with section 75 of the Northern India Canal and
Drainage Act 1873 (central Act VIII of 1873) and all other powers enabling him
in this behalf, the Governor of Punjab is pleased to make the following rules
further to amend the Northern India Canal and Drainage Rules, 1878 (as
applicable to the State of Punjab), namely:- (1)
These rules may be called the Northern India
Canal and Drainage (First amendment) Rules, 2023. (2)
They shall come into force on and with effect
from the date of their publication in the official Gazette. "13
Water supplied to cantonments, towns,
industry, bulk water supplier, commercial users- When canal water is supplied
to forts or other military buildings, cantonment, civil station, cities, towns,
railway, public garden or other places of public resort, industrial units,
power plants and bulk users, beverages and bolted water industry, drinking
water supply (including Railways and Army), fish pond and brick making and
water construction work or any other non-irrigation use either by filling of
tanks or by direct flow, subject to such contracts at special rates which may
be accepted by the Divisional Canal Officer with the previous sanction of the
State Government."Northern
India Canal And Drainage (First Amendment) Rules, 2023
In the Northern India Canal and Drainage Rules, 1878 (as applicable to the
State of Punjab), for rule 13, the following shall be substituted, namely:-