Section 16(iv) in The Assam Embankment and Drainage Act, 1953
(iv)Notice for removal of embankment or drain and penalties for neglect of such removal. - If any embankment or drain the removal of which has been required by notice under sub-section (iii) is not removed within the time specified in the notice, the Deputy Commissioner or the Embankment Officer may cause the same to be removed.
