Section 19 in The Rajasthan Irrigation and Drainage Act, 1954
19. Adjustment of claims between persons jointly using water course.
(1)If any person jointly responsible with others for the construction or maintenance of a water course or jointly making use of a water course with others, neglects or refuse to pay his share of the cost of such construction or maintenance or to execute his share of any work necessary for such construction or maintenance, the Divisional or Sub-Divisional Irrigation Officer, on receiving an application in writing from any person injured by such neglect or refusal shall serve notice on all the parties concerned that on the expiration of a fortnight from the service, he will investigate the case accordingly, and make such order thereon as to him seems fit.(2)Such order shall be appealable to [the revenue appellate authority] [Substituted by Rajasthan Act 8 of 1962 w.e.f. 16-11-1961.] whose order thereon shall be final.(3)any sum directed by such order to be paid within a specified period, may if not paid within such period, and if, the order remains in force, be recovered by the Collector from the person directed to pay the same, as if it were an arrear of land revenue.
