56. Annual inspection of irrigation work for efficient maintenance.
- [Section 46] - (1) In respect of irrigation works under the control of Works Department, the annual inspection of and submission of reports on all such works to ensure their proper maintenance and repairs shall be according to the instructions issued from time to time by the State Government.(2)Collectors shall remain in charge of the maintenance and repairs of all other irrigation works. For proper discharge of their responsibility Collectors shall maintain a complete list of all such irrigation works in the Form 'Q'.(3)The Irrigation Officer shall inspect each irrigation work under his control at least once annually and submit a report to the Collector regarding the condition of the work. He shall indicate in his report as to whether the work needs repairs or not and if so, a brief description of repairs to be made. For the sufficient maintenance of irrigation works in the district, Collector shall maintain a permanent ledger showing the name of irrigation work, the amount of expenditure sanctioned and other details in Form 'R'.(4)An annual report shall be submitted to the Board of Revenue by the 15th of April each year showing the following particulars :(i)The number of works reported during the year to be in need of repairs;(ii)The number of works in (i) above inspected by the Collector;(iii)The number of works found on actual inspection by the Collector not to require repairs;(iv)The number of works found to require repairs have been repaired; and(v)Reason for not taking up or completing repairs of works requiring repairs.
