Section 6(8) in The Orissa Compulsory Labour Rules, 1948
(8)to construct ring dams at breaches, and where necessary to temporarily strengthen the bunds of tanks during the season of cultivation; and in general, by that constant care and attention which residents on the spot can alone exercise to preserve the works of irrigation, in which they and the Government have a common interest, from those small injuries which, if unchecked, may lead to serious loss and expense.(b)Detailed instructions are laid down separately to ensure that kudimaramat is regularly done by the raiyats by the year. It is the duty of the Collector and Revenue Divisional Officer, as the case may be, to see that these instructions are followed.(c)In case where there-has been long continued neglect and the revenue officers have omitted to enforce the execution of repairs by customary labour with the result that the repairs essential for an irrigation work involve considerable labour and expense, a contribution may be made from the Public Works Department or Minor Irrigation funds, but such cases should be submitted for the orders of the Government.(d)When a co-operative society has been framed for the execution of kudimaramat works under any source in any locality, it will be its duty to see that the work is regularly and systematically done. The fact that a Co-operative Society has been formed for the execution of kudimaramat works does not however absolve the revenue officers from their responsibilities tot seeing that the kudimaramat works are done systematically. When it is found that any item of kudirmaramat work has not been executed, the Tahsildar shall give intimation of the fact to the Co-operative Society concerned and at the same time, the raiyats who are not members of the society but who are by custom obliged to contribute to such work shall, before the work commences, be given under the orders of the Tahsildar or other superior revenue officer the option by a notice under Section 11 of the Act contributing their aid in conjunction with the other raiyats who are members of the society, and if they neglect to do so, their contribution shall be levied from them under the said section and the sum so recovered shall be paid to the co-operative society, if it has attended to the execution of the work in accordance with the Tahsildar's intimation. If within a reasonable time to be allowed by the Tahsildar, the co-operative society fails or neglects to undertake the execution of the work, it is the duty of the Tahsildar to cause those raiyats who are members of the society and who are by custom obliged to contribute to the work to be given under his orders or the orders of other superior revenue officer, the opinion by a notice under Section 11 of the Act of contributing their aid in conjunction with those raiyats who are not members of the society and to whom a similar option has already been given. If they neglect to do so, their contribution shall be levied from them under the said section and the sum so recovered together with the sum recovered from raiyats who are not members of the society, shall be credited in the ordinary way towards the expenses incurred in the execution of the kudirmaramat work through Government agency.(e)All penalties imposed under Section 11 shall, under Sub-section (4) of the said section, be applied to the expenses of any works for the purpose of irrigation or drainage executed to the benefit of the village community to which the defaulters belong. It is not, however necessary, under that provision, to maintain an account of the penalties in respect of each work. A register in the form in the Appendix shall be maintained and shall contain entries of all sums paid or recovered under Section 11. The entries shall be by villages and not by works. These amounts may be spent on any work of irrigation or drainage which benefits the village to which the defaulters belong. The register shall not be destroyed but retained permanently in the taluk office.
