(1)All orders passed under section 31 of the Act shall be in writing, and the applicant shall be entitled to receive a copy of every such order, free of charge, on application. The Engineer shall delegate to all Public Works Sub divisional Officers the power to receive applications, under section 31 of the Act, for temporary roadways and temporary water-courses but no person so appointed shall pass an order for the construction of a temporary water-course, unless he has been specially authorised by the Superintending Engineer to do so in regard to any particular embankment.
