(1)Whenever it appears to the concerned Divisional Officer (E.E.) of the department that any of the following acts should be done, or works executed, that is to say :-(a)that any embankment which connects public embankments, or forms by function with the part of a line of embankments or that any embankments or water channel which is necessary for the protection or drainage of the neighbouring country, should be taken charge of and maintained by the Officers of Government;(b)that any embankment, or any obstruction of any kind, which endangers the stability of a public embankment or the safety of any town or village, or which is likely to cause loss of property by interfering with the general drainage or flood drainage of any tract of lands, should be removed or altered;(c)that the line of any public embankment should be changed or lengthened, or that a new public embankment should be constructed instead of any public embankment, or that any embankment should be constructed for the protection of any land or for the improvement of any water-channel, or that a sluice in any public embankment should be made;(d)that any sluice or water-channel should be made, or that any public water-channel should be altered for the improvement of the public health or for the protection of any village or cultivable land;(e)that any road which interferes with the drainage of any tract of land should be altered, or that any water-channel under or through such road should be constructed.
