Section 6 in The Assam Embankment and Drainage Act, 1953
6. Procedure for enquiry.
- (i) When an application has been made to the Deputy Commissioner under Section 5, he shall forward the application to the Embankment Officer and if the Embankment Officer after necessary enquiry considers the petition as bona fide and the proposals put forward therein as sound, be beneficial and feasible from technical points of view he shall forward the proposals to the State Government with his recommendations sending a copy to the Deputy Commissioner for information.(ii)The State Government may, in certain cases, receive such applications direct from the public and forward such application to the Embankment Officer calling for report on the feasibility, soundness or otherwise of the proposal from the technical point of view subject to his being satisfied after enquiry that the application is bona fide and the proposals embodied therein is likely to be beneficial.
