10. Construction of water-courses of existing irrigation works and irrigation works under construction.
- [Section 11] - In the case of existing works and works under construction, where the system of water-courses has not been provided or not shown in the approved plan and are found necessary, the following procedure shall be followed :(1)The authority competent to sanction the irrigation work shall sanction the construction of the water-courses.(2)Before sanctioning the construction of water-courses the competent authority shall cause to be published in the office of the Grama Panchayat under whose jurisdiction the land is situated and in a conspicuous place of every village in which the lands to be benefited or affected by the execution of the proposed water-course lie, the description of the proposed work the lands over which it will pass and the approximate cost of the work and invite objections, if any.(3)Objections, if any, to the proposed construction shall be received by the authority competent to sanction the construction within 30 days from the date of publication of the description of the proposed work in the village.(4)The competent authority shall on the date fixed for hearing of the objections or on any subsequent date to which the hearing may be adjourned, hold or cause to be held such summary enquiry as he thinks fit, after giving the notice to the persons concerned and shall decide about the construction of the water-course and issue directions to the persons to be benefited to construct the water-course by a date to be specified by him which shall not be less than one month from the date of the order.(5)If the water-course is not constructed within the specified period the competent authority shall take suitable action under the provisions of Section 18 of the Act.
