Section 27(2) in The Rajasthan Soil and Water Conservation Act, 1964
(2)The District Soil Conservation Officer or any other Officer specially authorised by the State Government in this behalf shall, within the prescribed time and in the prescribed manner prepare a statement of any work carried out in any area in the district where any soil and water conservation measures have been or are being undertaken on or before the date of commencement of this Act, giving the following particulars:-(a)(i)the work done;(ii)the work which in his opinion shall be maintained and repaired individually or jointly and the name of any such person;(b)a map showing the work carried out in the village; and(c)such other matters as may be prescribed:Provided that no such statement shall be prepared under this subsection unless notice has been given to all persons proposed to be made liable for the maintenance and the repairs of any work specified in such statement.
