Section 7(iii) in The Tamil Nadu Canals and Public Ferries Act, 1890
(iii)in case of emergency remove any other construction, or contrivance for fishing, or other thing which is an impediment to navigation, or in other cases serve notice upon the owner, if any, to remove any such thing within a reasonable time to be stated in the notice, failing which he may remove it himself. Expenses incurred under this clause shall be recoverable from the owner:
