Section 10 in The Orissa Compulsory Labour Act, 1948
10. Requisition for the supply of materials and recovery of advances.
(1)It shall be lawful for the headman, makaddam or the president of the Panchayat of a village or such headman, makaddams or presidents of a number of villages in the neighbourhood of the embankment either on the application of an officer-in-charge of embankment or wherever there is grave emergency and the officer-in-charge of embankment is absent, on his own motion, to requisition from the inhabitants of such village or villages, materials, such as, earth, stone, trees and leaves, bamboos, straw, gunny bags and such other things necessary for preventing danger or damage or for repairing breaches in an embankment and to remove or seize and, if necessary, to cut down such materials wherever they may be found, giving receipts for them in writing.(2)Payment for such materials shall be made at the approved rates of the Public Works Department and shall be payable and recoverable in the manner provided in Section 7.(3)If in consequence of the removal, seizure or cutting down of any such materials, damage is sustained by any person, compensation shall be paid and it shall be payable and recoverable in the manner provided in Section 7 and at such rates as may be approved by the Public Works Department.
