(1)Whenever it appears to the Executive Engineer, or to any Sub-Divisional Officer acting under his general or special orders in this behalf, that, unless some work is immediately executed, such serious damage will happen or continue to any canal as is likely to cause, or continue to cause serious public injury or serious interruption of the normal course of irrigation, and the labour necessary for the proper execution thereof cannot be obtained in the ordinary manner in time to prevent such injury of or interruption or to remedy it within a reasonable time. The Executive Engineer, or any Sub-Division Officer acting under the said orders, may, by public proclamation by beat of drum, require every permanent holder and occupier of irrigable land resident in any village within five miles of the place where the work is to be executed, and every agricultural labourer employed by them, to attend in person at such place and to carry out such duties as may be allotted to them.
