65. Works in respect of which such estimate may be made.
- The total sum mentioned in section 63 or in section 64 may be made recoverable in respect of the expenses of repairs and maintenance, and the expenses of works connected with the repairs and maintenance-(a)of any protective works which may be specified in such orders;(b)of all the public embankments and water-courses in any district; or(c)of all the public embankments and water-courses within any tract of country specified in the order of the State Government and any such tract may contain the whole or portions of any one or more districts;and no further sum shall be recoverable during such period in respect of the expenses of such repairs, maintenance and works connected therewith save so far as any such works or repairs are executed under the provisions of Section 18 or of section 31.But such total sum shall not include the expenses of executing any new works which may be undertaken under the provisions of this Act within any district or tract as aforesaid.Recovery of cost of new works. - Whenever the State Government shall declare that any work executed or to be executed within such district or tract is a new work within the meaning of this section, the cost of executing such work and of maintaining the same shall be payable by the zamindars to the Collector under the provisions of this Act, in addition to any total sum fixed under Section 63 or Section 64 as payable by them.
