Section 7 in The Orissa Compulsory Labour Rules, 1948
7.
Where clearance of prickly-pear from irrigation works is necessary, the Public Works authorities in the case of works in their charge and the revenue authorities in the case of works in their charge, shall decide in the first instance whether the whole cost shall fall upon the raiyats, or whether, in view of the amount of clearance to be done, the whole or a portion of the work shall be done at the cost of Government, if clearance or partial clearance is to be done by the raiyats, the Tahsildar or other superior revenue officer shall call on them to do the work and if they fail to do it, the work shall be done at the cost of Government, which cost, together with any additional penalty not exceeding the amount thereof, shall be recovered by the Revenue Department from the raiyats concerned. Clearance to be done at the cost of Government or in view of the failure of raiyats to do it on requisition initially at the cost of Government shall be done by the Public Works Department or by the Revenue Department as may be most convenient and in the case of works in the charge of the Public Works Department, that department shall provide the Revenue Department with funds in the event of the clearance being effected by revenue officers. In cases where it is considered convenient to carry out clearance by departmental agency, there is no objection to the raiyats being given the option of contributing money in lieu of personal labour. When once the initial removal has been effected at the cost of Government, all subsequent clearance shall be carried out by the raiyats themselves at their own cost; and ordinarily they may reasonably be required to clear tank bunds and distribution channels overgrown with prickly-pear before any expenditure is incurred by Government in repairing or deepening them.
