(1)Every permanent holder owning or using private water-course, shall-(a)construct and maintain to the satisfaction of the Executive Engineer all works which, in the opinion of the Executive Engineer, are required for the passage of water or traffic across the aforesaid private water-course or of water-course existing previous to its construction and of drainage intercepted by such private water-course, and for affording proper communication across it for the convenience of the neighbouring lands;(b)maintain the water-course in proper repair so long as it is an area under an agreement or in a compulsorily assessed area;(c)allow its use in the manner and to the extent provided by Section 89-C.
