15. Supply of water through intervening water-course.
- Whenever application is made to a Collector for a supply of water from a canal, and it appears to him expedient that such supply should be given, and that it should be conveyed through some existing water-course, he shall give notice to the persons responsible for the maintenance of such water-course to show case on a day not less than fourteen days from the date of such notice, why the said supply should not be so conveyed; and, after making inquiry on such day, the collector shall determine whether and on what conditions the said supply shall be conveyed through such water-course.The applicant shall not be entitled to use such water-course until he has paid the expense of any alteration of such water-course necessary in order to his being supplied through it, and also such share of the first cost of such water-course as the Collector may determine.Such applicant shall also be liable for his share of the cost of maintenance of such water-course so long as he uses it.
