42. Canal-officer may cause obstructions to be removed.
- If, within the time so fixed, such person does not comply with the order, the canal-officer may cause the obstruction to be removed or modified; and if the person to whom the order was issued does not, when called upon, pay the expenses of such removal or modification, such expenses shall be recoverable as a demand [* *] [The reference to Bengal Act 7 of 1868, which was repealed by the Public Demands Recovery Act, 1880, is omitted. As to recovery of 'demands' see now the B.&.O. Public Demands Recovery Act, 1914, Section 3(6) and Schedule I.].
