Section 46 in The Himachal Pradesh Minor Canals Act, 1976
46. Power to the construction and the maintenance of works in respect of canals under Schedule II.
(1)The Collector may, at any time, order the beneficiary of any canal included under Schedule II to -(a)repair and maintain, in a proper state, all or any embankments, protective works, reservoirs, channels, water-courses, sluices, outlets and other works connected with the canal.(b)construct, repair and maintain, in a proper state, a suitable badge, culvert, or similar work at any place across under or over the canal, for the purpose of providing communication with any public road or thoroughfare which was in use before the canal was made,(c)construct, repair and maintain, in a proper state suitable works for the passage of the water of the canal, across under or over any public road or thoroughfare or any canal or drainage or channel which was in use before the canal was made;(d)construct, repair and maintain, in a proper state suitable regulator at or near the head of the canal, where for want of such regulator, an excessive supply of water may enter the canal or cause damage to it, or any crops, lands, roads, or property in the neighbourhood.(2)Every order under sub-section (1) shall be in writing and shall specify a reasonable time within which the works or repairs mentioned therein shall be completely executed.(3)If any order made under this section is not obeyed, to the satisfaction of the Collector, within the time therein specified, the Collector may himself execute or complete the execution of, or cause to be executed or completed, all works or repairs specified in the order and recover the cost thereof from the beneficiary as provided in section 51.
