Section 64(b) in The Northern India Canal And Drainage Act, 1873
(b)to set down in a list, having due regard to the circumstances of the districts and of the several proprietors, sub- proprietors or farmers, the number of labourers which shall be furnished by any of the said persons, jointly or severally, from any such village or estate, for employment on any such canal or drainage- work when required as hereinafter provided.
