(1)Whenever it appears to the Collector -(a)that the repair of an existing private irrigation work is necessary for the benefit of any village or local area within the district and that the failure to repair such irrigation works adversely-affects, or is likely to affect adversely, the lands which are dependent thereon for supply of water, or(b)that it is desirable for the purpose of settling or averting dispute or preventing waste of water or injury to land by the wrongful or undue diversion of a stream or channel or any sluice, weir, outlet, escape, headwork dam or other work should be constructed in any private irrigation work, in order to regulate the supply or distribution of water for agriculture purpose.
