(1)If the owners and occupiers of lands receiving supply of water from a specified water-course fail to fulfil any obligation imposed on them by Clauses (a) and (c) of Section 14, the Irrigation Officer may require them by public notice to execute the necessary work or repair within such period as may be prescribed not being less than five days from the date of the said notice and in case of their default the Irrigation Officer may execute the same on their behalf.(2)The expenses incurred by the Irrigation Officer on any work or repair under Sub-section (1) shall be recoverable pro rata on the basis of the acreage of land benefited by the water-course from the defaulters as arrears of land revenue.
