Section 19 in The Goa, Daman and Diu Irrigation Act, 1973
19. Failure to execute work or to repair water-course.
- If any user of a water-course fails to fulfil any obligation imposed upon him by sub-section (1) of section 18, the Canal-Officer may require him, by notice to execute the necessary repairs within a period of not less than seven days to be specified in such notice, and, in the event of a failure, may execute the same and, except as hereinafter provided in this section, all expenses incurred in the execution of such repairs shall be a sum due by such user to the Government and shall be recoverable as an arrear of land revenue.
