8. Manner of providing additional means of crossing.
- [Section 9 (2)] - (1) The Collector while submitting his report under Sub-section (2) of Section 9 of the Act shall furnish the distances of crossings provided on the canal on either side of the proposed crossing and give an estimate of expenditure both non-recurring and recurring for the provision of means of crossing with special reasons, if any.(2)The State Government may, after considering the report of the Collector, issue orders whether means of crossing should be provided or not. On receipt of orders from the State Government, the Collector shall as soon as possible communicate such order to the applicants and shall also furnish a copy of the order sanctioning the proposal to the Irrigation Officer who shall take necessary steps for providing means of crossing.Chapter-III Construction and maintenance of water-courses
