Section 15 in The Haryana Canal and Drainage Act, 1974
15. Liability of persons to construct works for passage of water.
(1)The Divisional Canal Officer may issue an order to the persons, using any watercourse to construct suitable bridges, culverts or other works for the passage of the water of such watercourse across any public road, canal or draining channel in use before the said watercourse was made, or to repair any such works.(2)Such order shall specify a reasonable period within which such construction or repair shall be completed.And if, after the receipt of such order, the persons to whom it is addressed do not within the said period, construct or repair such work to the satisfaction of the said Canal Officer, he may, with the previous approval of the Superintending Canal Officer, himself construct or repair the same.And if the said persons do not when so required, pay the cost of such construction or repair as declared by the Divisional Canal Officer, the amount shall on the demand of the Divisional Canal Officer, be recoverable from them as arrears of land revenue.
