Section 99(3) in Bombay Irrigation (Gujarat Amendment) Act, 1976
(3)Where any holder of agricultural land fails to comply with any order made under sub-section (2), the Regional Canal Officer may, after giving the holder of the agricultural land due notice in that behalf, enter upon the land and close or seal off the well and the cost incurred therefor shall be recoverable from the holder as an arrear of land revenue.
