Section 46(2) in The Haryana Canal and Drainage Act, 1974
(2)If within the time so fixed such person does not comply with the order, the said Canal Officer may himself remove or modify the obstruction; and if the person to whom the order was issued does not, when called upon, pay the expenses involved in such removal or modification, such expenses shall be recoverable from him or his representative-in-interest as arrears of land revenue.
