Section 44 in Bihar Private Irrigation Works Act, 1922
44. Order to discontinue improper use of water, or the removal of obstructions or work on conviction.
- Whenever any person is convicted of an offence referred to in clause (a), clause (c), clause (d) or clause (e) of Section 42, the Magistrate may, by written order, require him, within a reasonable time to be fixed in the order, to discontinue the improper use of the water, remove the obstruction or work or close the channel, as the case may be;and, on the failure of such person, to comply with such order within the time fixed therein, the Collector may himself cause the work specified in the order to be carried out, and may recover the cost from the offender as a [public demand] [For the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. &0. Act 4 of 1914).].
