Section 4 in The Assam Embankment and Drainage Act, 1953
4. Construction, removal or alterations of embankments or removal of obstructions.
- (i) The Embankment Officer shall have the power to initiate a scheme for-(a)removing or altering any embankment or drain or any obstruction of any kind which in his opinion endangers the safety of any town or inhabited area, or is likely to cause damage to crop and extensive loss of property by interfering with the general drainage or the flood drainage of any tract of land ; and(b)constructing any embankment or drain, which in his opinion will improve the land and cultivation of any area and the absence of which in his opinion endangers the safety of any inhabited area or cause flooding or failure of crops.(ii)For the purpose of initiating a scheme as above, the Embankment Officer shall make preliminary investigation and reconnaissance surveys as he finds necessary to come to a conclusion regarding the feasibility and soundness of the scheme before he submits the same to the State Government with the recommendations. He will also obtain the opinion of the District Heads of the Departments of Revenue, Agriculture and Public Health to the proposals, who shall furnish their opinion to the embankment Officer when sought by him.
