(2)If at any time the Executive Engineer considers in respect of a water-course referred to in sub-section (1) that the works mentioned in clause (a) of that sub-section have not been constructed or maintained or that the water-course is not in proper repair as required by clause (b) thereof-(a)he may, by a notice served upon the persons liable under sub-section (1) require that the construction or repairs be made to his satisfaction on or before a specified date; and(b)if the construction or repairs are not made to his satisfaction by such date he may stop the supply of water to the water-course; or(c)he may cause the construction and repairs to be made and may collect a sum not exceeding twice the cost thereof from the permanent holders owning or using the water-Course in proportion to the areas held by them in the land which is ordinarily irrigated through the water-course.
