22. Notice by Collector for repair of existing irrigation work or construction of new work.
(1)Whenever it appears to the Collector -(a)that the repair of an existing private irrigation work is necessary for the benefit of any village or local area within the district and that the failure to repair such irrigation works adversely-affects, or is likely to affect adversely, the lands which are dependent thereon for supply of water, or(b)that it is desirable for the purpose of settling or averting dispute or preventing waste of water or injury to land by the wrongful or undue diversion of a stream or channel or any sluice, weir, outlet, escape, headwork dam or other work should be constructed in any private irrigation work, in order to regulate the supply or distribution of water for agriculture purpose.(2)If he is satisfied that the matter is of public importance, he may: -(a)cause in the prescribed manner a notice to be served on the owner of the land in which the irrigation work is situated and public notice to be given at convenient places in every village in which such irrigation work is situated stating that he intends to take action under this chapter for the repair of the said work or for extending or altering it and specifying the date on which an inquiry shall be held.(b)serve a notice in the prescribed manner on every person known or believed to be under an obligation to maintain the irrigation work in an efficient state, calling on him to show cause on the date specified in the notice why he should not be required to repair the said work or extend or alter it as aforesaid.
