Section 13 in Gujarat Irrigation and Drainage Act, 2013
13. Canal-officer may cause obstruction to be remove.
- If within the time specified under section 12 such person does not comply with the order, the canal-officer may cause the obstruction to be removed or modified at the cost of such person; and if the person to whom the order was issued does not, when called upon, pay the expenses of such removal or modification, such expenses shall be recoverable by the Collector as an arrear of land-revenue.(E)Construction of Drainage Works.
