Section 29 in The United Provinces Minor Irrigation Works Act, 1920
29. Power to contract for collection of dues.
(1)The officer-in-charge or the Collector may enter into an agreement with any person for the collection and payment to the [State Government] [Substituted by A.O.1950.] by such person of any sum payable under this Act by a third party.(2)When such agreement has been made, such person may recover such sum by suit as though it were an arrear of rent due to him on account of the land in respect of which such sum is payable or water shall have been supplied or used.(3)If such person makes default in the payment of any sum to be collected by him under this section, such sum may be recovered from him by the Collector under Section 28 and if such sum or any part of it be still due by the said third party, the sum or part so due may be recovered in like manner by the Collector from such third party.
