Section 24 in The Rajasthan Soil and Water Conservation Act, 1964
24. Directions to execute work.
(1)The Executive Officer may, by notice require any beneficiary to carry out at his own cost any work specified in the notice in the manner and within the period mentioned therein.(2)Where a beneficiary intimates in writing, to the Executive Officer that he is unable to carry out the work within the time aforesaid or if the work is not carried out to the satisfaction of the Executive Officer by the date fixed in that behalf or within such further time as he may allow, the Executive Officer shall get the work carried out and recover the expenses incurred from the beneficiary as arrears of land revenue.(3)Notwithstanding anything contained in sub-sections (1) and (2), where the plan is sanctioned by the State Government or the Board, the Board or where it is sanctioned by the District Committee, such committee, or where it is sanctioned by the District Soil Conservation Officer, such officer is of the view that it will be in the interest of the general public to have a work carried out by the Executive Officer it may direct the said officer to carry out the work and the cost of such work shall he recovered by the Executive Officer from the beneficiary or from the beneficiaries in such proportion as the Board or the District Committee or the District Soil Conservation Officer, as the case may be, may fix.(4)If the costs are not paid by the beneficiary or the beneficiaries within the prescribed time, such beneficiary or beneficiaries shall also be liable to pay such interest thereon at such rate as may be prescribed.(5)The costs directed to be recovered under sub-section (4) together with interest as aforesaid shall be recoverable from the beneficiaries concerned in such number of equated annual installments payable on the date appointed for payment of the first installment of land revenue as may be prescribed.
