Section 46(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)The Collector may, at any time, order the beneficiary of any canal included under Schedule II to -(a)repair and maintain, in a proper state, all or any embankments, protective works, reservoirs, channels, water-courses, sluices, outlets and other works connected with the canal.(b)construct, repair and maintain, in a proper state, a suitable badge, culvert, or similar work at any place across under or over the canal, for the purpose of providing communication with any public road or thoroughfare which was in use before the canal was made,(c)construct, repair and maintain, in a proper state suitable works for the passage of the water of the canal, across under or over any public road or thoroughfare or any canal or drainage or channel which was in use before the canal was made;(d)construct, repair and maintain, in a proper state suitable regulator at or near the head of the canal, where for want of such regulator, an excessive supply of water may enter the canal or cause damage to it, or any crops, lands, roads, or property in the neighbourhood.
