16. Notification for construction of drainage work.
(1)Whenever it appears to the State Government that any drainage work excluding field drainage is necessary in the interest of public health, or for improvement of any lands, or for proper cultivation or irrigation thereof or that protection from floods or other accumulation of water or injurious salt or from erosion by a river, is required for any lands, the State Government may by Notification declare that the drainage work shall be constructed after a day to be mentioned in the said Notification, not being earlier than three months from the date thereof.(2)As soon as practicable after the issue of a Notification under sub-section (i) the Divisional Canal Officer or any Officer duly empowered under this Act shall cause public notice to be given at convenient places, stating that the State Government intends to construct the drainage work excluding field drain.
