Section 51(1) in The Rajasthan Irrigation and Drainage Act, 1954
(1)Whenever it appears to a Divisional Irrigation Officer duly authorised by the State Government that unless some work is immediately executed, such serious damage will happen to any irrigation or drainage work as to cause sudden and extensive public injury,and that the labour necessary for the proper execution thereof cannot be obtained in the ordinary manner within the time that can be allowed for the execution of such work as to so prevent such injury,the said officer may require any person named in such list to furnish as many labourers (not exceeding the number which according to the said list, he is liable to supply) as to the said officer seem necessary for the immediate execution of any work.
