Section 28 in The Rajasthan Soil and Water Conservation Act, 1964
28. Obligations of persons to maintain and repair.
(1)Every person shown in the statement prepared under section 27 is liable to maintain and repair any work or his successor-in-interest shall to the satisfactions of the Collector and within such time as that officer may fix, maintain and repair the work in his own hand and in any other land in respect of which he is shown as liable in the said statements:Provided that the State Government may waive in whole or in part, any contribution for maintenance or repair of any work of soil and water conservation already constructed by a Covenanting State of Rajasthan and maintained by it.(2)If any person fails to maintain or repair the work within the time fixed by the Collector under sub-section (1), the said officer shall himself get the work executed or repaired and recover the cost thereof from such person.(3)Any dispute as to the amount of the expenses shall be decided by the Collector and his decision shall be final.
