- Whenever it appears to a Canal Officer duly empowered to act under section 58, that circumstances may probably arise which will render it necessary for the provisions of that section to be put into operation, for the execution of any repair, clearance or other work which is being or is about to be carried on by the Irrigation Department, he shall communicate with the Collector. The Collector shall thereupon cause a list to be prepared of able-bodied persons liable to be required to assist under section 58. Such list may from time to time be revised and amended.
