Northern India Canal and Drainage (Punjab Amendment) Act, 1964*
| [Himachal Pradesh Act No. 6 of 1964] | [11th April, 1964] |
An Act to amend the Northern India Canal and Drainage Act, 1873, in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Fifteenth Year of the Republic of India as follows:-
* Received the assent of the Governor of Punjab on the 11th April, 1964 and was first published in the Punjab Gazette (Extra.) Legislative Supplement, Part-I, dated April, 14, 1964.
1. Short title.- This Act may be called the Northern India Canal and Drainage (Punjab Amendment) Act, 1964.
2. Amendment of section 16 of Central Act 8 of 1873.- In section 16 of the Northern India Canal and Drainage Act, 1873, in its application to the State of Punjab (hereinfter referred to as the principal Act),-
(i) in the third paragraph for the words "Superintending Canal Officer" the words "Divisional Canal Officer" shall be substituted; and
(ii) after the fourth paragraph, the following new paragraph shall be added, namely:-
"The Superintending Canal Officer may, suo-moto or on an application made within a period of thirty days from the date of the order by an aggrieved person in this behalf, revise an order passed by the Divisional Canal Officer under this section:
Provided that no order affecting any person adversely shall be made without affording to such person an opportunity of being heard."
3. Substitution of section 63 of Central Act 8 of 1973.- For section 63 of the principal Act, the following shall be substituted, namely:-
"63. Adult male labourer to be supplied.-For the purposes referred to in this Part, only a male person who is not less than eighteen and not more than forty-five years of age, shall be supplied."
4. Amendment of section 65 of Central Act 8 of 1873.- In the opening paragraph of section 65 of the principal Act, for the words "such injury, the said officer" the words "such injury, and that the services of the required labourers shall not lay too heavy a burden upon the population having regard to the labour available and its capacity to undertake the work, the said Officer" shall be substituted.