Section 77 in The Goa, Daman and Diu Irrigation Act, 1973
77. Obligations of owners in respect of works affecting safety of canals.
(1)Every owner whose tank, well, pond, spring pond, talaparige or other reservoir is situated above any canal shall maintain the bunds and surplussing arrangements of such tank, well, pond, spring pond, talaparige or reservoir in a safe and efficient condition.(2)If, in the opinion of the Canal-Officer, such bunds or surplussing arrangements of the works referred to in sub-section (1) are not in a fit condition and are likely to endanger the canal below, then the owner concerned shall be served with a notice to bring such bunds or surplussing arrangements to a reasonably fit condition, in such manner and within such time as may be specified in the notice.(3)If the said owner fails to comply within the time specified or does repairs which, in the opinion of the Canal-Officer, are unsatisfactory, the Canal-Officer may carry out the necessary repairs and the cost thereof shall be recovered from the said owner as an arrear of land revenue.(4)From any order of the Canal-Officer under this section, an appeal shall lie within one month from the date of communication of the order, to the Collector of the district, whose decision thereon shall be final.
