26. Power of [State Government] to direct supply of labour by irrigators.
- The [State Government], may, by notification direct that the irrigators from any canal or any two or more adjacent canals shall be found to furnish labour free of cost to Government for the purpose of effecting the annual silt clearance of such canal or canals or of maintaining such canal or canals, in a state of efficiency or of executing any work necessary thereto, in either of the following cases, namely :-(a)whenever such irrigators are bound, by a condition entered in the record-of-rights of such canal or canals or of the estates supplied with water therefrom or by established custom, to furnish such labour, or(b)whenever the land-owners who are responsible for the payment of more than half the land-revenue assessed on the land irrigated from such canal, or canals, agree to undertake to supply such labour.
