36. Obstruction to be removed and damage repaired.
(1)Whenever any person is convicted of an offence under Section 35, the Magistrate may order that he shall remove the obstruction or repair the damage, in respect of which the conviction is held within a period to be fixed in such order.(2)If such person neglects or refuses to obey such order within the fixed period, the Lift Irrigation Officer may remove such obstruction, repair such damage, and the cost of such removal or repair shall be recovered from such person by the Collector according to the procedure laid down in the Bihar and Orissa Public Demands Recovery Act, 1914 (B. and O. Act IV of 1914).
