- The Collector or other person acting under the general or special orders of the Collector may enter upon any land adjacent to any canal, or through which any canal is proposed to be made, and undertake surveys or levels thereon; and dig and bore into the sub-soil; and make and set up suitable land-marks, level-marks and water guages; and do all other acts necessary for the proper prosecution of any inquiry relating to any existing or projected canal under the charge of the said Collector.Power to clear land - and where otherwise such inquiry cannot be completed, the Collector or such other person may cut down and clear away any part of any standing crop, fence or jungle;Power to inspect and to regulate water-supply. - and may also enter upon and land building or water-course on account of which any water-rate is chargeable, for the purpose of inspecting or regulating the use of the water supplied, or measuring the lands irrigated thereby or chargeable with a water-rate, and of doing all things necessary for the proper regulation and management of such canal;Notice of intended entry into houses. - Provided that, if such Collector or person proposes to enter into any building or enclosed court or garden attached to a dwelling house not supplied with water flowing from any canal, he shall previously give the occupier of such building, court or garden at least seven days' notice in writing of his intention to do so.Compensation for damage caused by entry. - In every case of entry under this section, the Collector shall upon application made to him in this behalf, assess and pay compensation for any damage which may be occasioned by any proceeding under this section.
