PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 21, 2013
(PHGN O2, 1934 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PART I
NOTIFICATION
No. 18-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 8th February, 2013, is hereby published for general information :
THE NORTHERN INDIA CANAL AND DRAINAGE
(PUNJAB AMENDMENT) ACT, 2012
(Punjab Act No. 18 of 2013) The 21st February, 2013
125
AN
further to amend the Northern India Canal and Drainage Act, 1873, in its application to the State of Punjab.
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
70-A. (1)
1. (1) This Act may be called the Northern India Canal and Drainage Divisional Canal
(2) It shall be deemed to have come into force on and with effect from the 28th day of August, 2012.
Officer.
2. In the Northern India Canal and Drainage Act, 1873 (hereinafter Amendment in referred to as the principal Act), in its application to the State of Punjab, in section 70, for the words "to a fine not exceeding one thousand rupees, or to imprisonment not exceeding one month, or to both", the words to a minimum fine of five thousand rupees, but not exceeding fifty thousand rupees or to imprisonment not exceeding six months, or with both" shall be substituted. Whenever water is used by any person in an
unauthorized manner or does any act under the
provisions of clauses (1) to (7) and clauses (10) to (12) of section 70, the Divisional Canal Officer by an order, shall stop the supply thereof to such person for his next two turns for the first offence and for the
3. In the principal Act, after section 70, the following section shall be Insertion of new inserted, namely:
Short title and
commencement.
section 70 of
Central Act VIlI
of 1873.
section 70-A in
Central Act VIII
of 1873.
Order of the
(Punjab Amendment) Act, 2012.
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 21,2013 125
( GN 02, 1934 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AF AIRS, PUNJAB
NOTIFI ATI N
The 21st February, 2013 No. 18-Leg./2013.-The following Act of the Legislature of the State of Punjab received t e as ent of t e Governor of Punjab on t e 8th February, 2013, is hereby published for general information :-
I RAI
J ENDMENT) CT, 012
j ct o. f 013) rt er end the Northern India Canal and Drainage Act, 1873, in pli ati n tat unjab.
BE act d egislature of the State of Punjab in the Sixty-third ear f Republic i l ws:-
1. (1) Thi ct a ort er i anal Drainage j mendment) ct, 2.
t al e o into force on and with effect from h fAugust, 2012.
2. In the ort er In al r Ac t, 1873 (hereinafter re to th p i al Act),in its application to the State of Punjab, in
section 70, fo the r " o a fine n exceedin g one thousand rupees, or to
imprisonment not exceeding one month, or to b " the w "to a m nimum
fine of five thou ru s, b n excee ding fifty thousand rupees or to imprisonment not exceeding six months, or w h b h" sh be su tituted.
3. Inthe principal Act, after section 70, the fo low ng sec ion shall be
inserted, ely:-
«70-A. (1) Whe w is u
sed by any person in an
Order of the unautho ized m or do es any act under the
Yi cont provisions of c
lauses (1) to (7) and clauses (10 ) to (12)
of section 70, the Divisional Canal Officer by an orde sha l stop the su pply
thereof to such person for his ne xt two turns for the first o fence and for the
Short title and
commencement.
Amendment in
section 70 of
Central Act VIII
of 1873.
Insertion of new
section 70-A in
Central Act VIII
of 1873.
1
Repeal and Savings.
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 21,2013
(PHGN 02, 1934 SAKA)
second offence stop the supply for full turns during the crop season. In case, any person still continues to use water in an unauthorized manner, he shall be excluded from the command area of the canal fora period of two years.
(2) An appeal against every order passed by the Divisional Canal Officer shall lie to the Superintending Canal Officer. No appeal shall be entertained, unless it is filed within a period of thirty days from the date of communication of such order.
126
(3) When supply of water of the offender is stopped, his share of canal water shall be distributed judiciously amongst the other share holders falling in the cultural commanded area of the canal from where offender is drawing canal water.".
4. (1) The Northern India Canal and Drainage (Punjab Amendment) Ordinance, 2012 (Punjab Ordinance No. 4 of 2012), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the principal Act, as amended by the Ordinance referred to in sub
section (), shall be deemed to have been done or taken under the principal
Act, as amended by this Act.
H.P.S. MAHAL,
0161/2-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Affairs. an
Repeal and
Savings.
PU A GOVT. GAZ. (EXTRA), 21,2013 126
(PHGN 02, 1934 SA
second offence stop the supply for full turns during the crop season. In case, any person t con inues to use w in an un h zed m ner he sh be excluded from the com a area of the canal for a period of two years.
(2) Anappeal against every order passed by the Di i al C Of s l lie to the S er i g C Off r. No ap sh be entertained, unless it is filed wi a p o o th rty d from the d e o om unicat on o such o
(3) When supply of water of the o ender is stop d, h sh canal water shall be distributed u ously amongst the o h sh h falling in the cultural om ande a e he rom e er is aw n ater."
(I) The orthern India al r P endment) Ordinance, 2012 (Pu j r i ce o. 12), s al d.
(2) otwithstanding ch eal, t i a under the ncipal ct, as ended h rdi ance n s b- section (1), shall e a er cipal
Act, as ende ct.
.P. . AHAL,
ecretary overnment unjab, epart ent egal egislative f airs. 161/2-2013/Pb. Govt. Press, . .S. agar
2