27. Power of Collector upon issue of notification under section 26.
- Upon the issue of a notification under section 26 the Collector may, from time to time, by general or special order;(a)determine the amount of labour to be provided or the amount of work to be performed by each irrigator;(b)regulate the attendance, distribution and control of the labourers provided or the manner of the performance of the work;(c)assess and recover the cost of such labour from any person who fails to comply with an order passed under this section; and(d)fund all costs so recovered and expend them on the provision of hired labour for any of the canals to which the notification applies, or subject of the provisions, if any, of a record-of-rights specified, in section 26 or section 28, on any other purpose connected with the well-being thereof :Provided that the costs assessed as aforesaid shall not exceed eight annas for each day's labour of each of the labourers in respect of whom default has occurred.
