60. If owner of village-channel fails to execute work or repair, canal-officer may do so.
- If the owner of a village-channel fails to fulfil the obligations mentioned in clauses (a) and (b) of the last preceding Section, the canal-officer may require him by notice to execute the necessary works or repairs within a period not being less than fifteen days, and in the event of failure may execute them on his behalf;and all expenses incurred by the execution of such works or repairs shall be a sum due by such owner to Government;and if any such owner who has already failed on one occasion to execute such works or repairs when required to do so, and has left them to be executed on his behalf by the canal-officer, shall again fail to execute any such works or repairs when required to do so; or if any such owner shall refuse in any respect to fulfil the obligation mentioned in clause (c) of the last preceding Section, after having been required to fulfil the same by a notice in writing from the canal-officer, the canal-officer may strike such village-channel off the register, and so disqualify it to be any longer a medium for the conveyance of canal-water.
