77. Power to enforce maintenance of grant-in-aid irrigation works.
- Where any grant-in-aid irrigation work has been constructed or improved by or on behalf of a permanent holder he and his representative-in- interest shall, in accordance with rules made under this Act, keep such work fit for the purpose for which it was constructed or improved. If such work is at any time or in any manner rendered unfit or appears likely to be rendered unfit for such purpose, the permanent holder or his representative-in-interest shall at once report the matter to the Executive Engineer and shall carry out such repairs as the Collector on consideration of the Executive Engineer's report may prescribe. If the permanent holder or his representative-in-interest fails to make such a report or to comply with the Collector's order within such time as the Collector may specify, the grant received from the State Government for that work may be recovered from the permanent holder or his representatives-in-interest in such instalments and with such interest as may have been agreed upon between the permanent holder and the State Government at the time when such grant was received by him. Any sum due which remains unfair after the date fixed for its repayment shall be recoverable as an arrear of land revenue.
