(1)Every permanent holder and occupier of land receiving supply of water from a field channel constructed in accordance with the provisions of this chapter shall-(i)maintain it in a fit state of repairs;(ii)allow the use of it to any person entitled to take water therefrom;(iii)construct and maintain all works necessary for the passage across such field channel and for affording proper communications across it for the convenience of the permanent holders and occupiers of the neighbouring land.(2)If the Executive Engineer finds that any field channel is not maintained in a fit state of repairs or any work required to be constructed or maintained under clause (iii) of sub-section (1) is not so constructed or maintained, he may, alter such notice as may be prescribed to the permanent holder and occupier concerned, cause the field channel to be repaired or other works to be constructed or maintained at the cost of such permanent holder and occupier.(3)The expenses incurred by the Executive Engineer under sub-section (2) shall be recoverable as an arrear of canal revenue from the permanent holders or occupiers required to construct or dig field channel under Section 75-B in such proportion as the Executive Engineer may determine, in accordance with rules framed under this chapter.
