(2)If the Irrigation Officer, or any officer acting under his orders is of opinion that the amount of labour likely to attend in pursuance of an order under Sub-section (1) is not sufficient, he may at any time, in like manner and subject to the same conditions as laid down in Sub-section (1) issue a like order requiring the attendance of all cultivators or of all agricultural labourers or of both resident within five miles of the place where the work is to be executed.
