(2)After the issue of a notification under sub-section (1) the Collector, if in his opinion the free passage of water through or over any land in such area is necessary for irrigation purposes or for the drainage of land which has been irrigated, may, subject to rules made under this Act, from time to time issue a general or special order upon persons who have such land in their possession or under the control to modify, in such manner and within such period as may be specified in the order, any artificial obstruction that exists on such land [or in any channel constructed thereon under sub-section (1) or sub-section (1A)] [Words, figures, letter and brackets inserted by W.B. Act 1 of 1963.] to such free passage, or to show cause against such order.
