- On the date fixed in the notices or any other date to which the proceedings made be adjourned, the Collector shall hold an inquiry and shall hear the persons on whom the notices have been served and any other persons affected or likely to be affected by the order who may attend, and may take down in writing any evidence that he may think fit regarding -(a)the necessity for repairing, extending or altering the said irrigation work,(b)the nature of the works required for such repair, (extension or alteration),(c)the obligation to maintain the irrigation work in an efficient state and the reasons why the persons under such obligation has failed.to repair it, and(d)the probable cost of the proposed work of repair, extension or alteration.
