Section 7 in The Bihar Irrigation Field Channels Act, 1965
7. Maintenance of field channels.
(1)It shall be the duty of the beneficiaries to maintain the field channels constructed under Section 3, 4, 5 or 6 in a proper state of repairs at their own cost.(2)If the beneficiaries fail to keep the field channels in a proper state of repairs, the Executive Committee of the Gram Panchayat shall report the matter to the Panchayat Samiti and shall, on funds being provided by the Panchayat Samiti, make necessary repairs thereof.(3)If the Block Development Officer is satisfied that a field channel constructed under Section 3,4,5 or 6 is not being properly maintained, he shall report the matter to the Panchayat Samiti, call upon the Executive Committee of the Gram Panchayat to maintain it properly and shall, with the approval of the Panchayat Samiti, provide funds required for the purpose.(4)[ If the Executive Engineer is satisfied that any field channel constructed under Section 3, 4, 5 or 6 is not being properly maintained, he shall after giving an opportunity to the Panchayat Samiti concerned to take such action as may be directed by him, proceed to have such repairs made by such engineering staff of the department as he may deem fit.] [Substituted by Act 14 of 1982.]
