Section 24(3) in The Rajasthan Soil and Water Conservation Act, 1964
(3)Notwithstanding anything contained in sub-sections (1) and (2), where the plan is sanctioned by the State Government or the Board, the Board or where it is sanctioned by the District Committee, such committee, or where it is sanctioned by the District Soil Conservation Officer, such officer is of the view that it will be in the interest of the general public to have a work carried out by the Executive Officer it may direct the said officer to carry out the work and the cost of such work shall he recovered by the Executive Officer from the beneficiary or from the beneficiaries in such proportion as the Board or the District Committee or the District Soil Conservation Officer, as the case may be, may fix.
