Section 30F in Northern India Canal and Drainage Act, 1873
30F. [ Maintenance of water-course to be done by share-holders.] [Added by Punjab Act 9 of 1987.]
(1)On execution of the scheme, the Divisional Canal Officer shall, by requisition in writing, direct the share-holders to take over and maintain the water-course.(2)Where after taking over the water-course in terms of the directive issued under sub-section (1) the share-holders fail to maintain the same accordingly, the Divisional Canal Officer shall arrange to carry out the necessary repairs at the cost of the share-holders and for that purpose he shall recover in advance an amount to cover the cost of repairs tentatively determined by him from the share-holders in proportion to the culturable commanded area held by them under the scheme.(3)As soon as after the completion of the repairs carried out under sub- section (2), the Divisional Canal Officer shall work out or cause to be worked out the actual cost of the repairs.(4)If the actual cost worked out under sub-section (3) exceeds the amount tentatively recovered under sub-section (2) the difference shall be recoverable from the share-holders in the proportion to the culturable commanded area held by them under the scheme and if any balance remains with the Divisional Canal Officer, it shall be refunded to the share-holders in the same proportion.(5)Any amount recoverable from the share-holders under this section may be recovered as arrears of land revenue.
