Section 18A(3) in The Rajasthan Irrigation and Drainage Act, 1954
(3)If, by the date specified in the notice under suD-section (1), such person fails, or such persons fail, to undertake and complete the works specified in such notice, the Divisional Irrigation Officer shall himself cause the same to be under taken and completed and, where two or more persons were required so to under take the said works, shall distribute the cost incurred in doing so among such persons proportionately to their share in the water-course.
