Section 39(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)Where the Irrigation officer is of opinion that the bunds or surplussing arrangements referred to in sub-section (1) are not in a fit condition and are likely to endanger the irrigation work below, the owner concerned shall be served with a notice requiring him to maintain such bunds or surplussing arrangements in a reasonably fit condition in such manner and within such time as may be specified in the notice.
