Section 18 in Northern India Canal and Drainage Act, 1873
18. Persons using watercourse to construct works for passing water across roads, etc.
- The Divisional Canal Officer may issue an order to the persons using any water-course to construct suitable bridges, culverts or other works for the passage of the water of such of water-course across any public road, canal or drainage channel in use before the said water-course was made, or to repair any such works. Such order shall specify a reasonable period within which such construction or repairs shall be completed;If they fail Canal Officer may construct . - and if after the receipt of said order the persons to whom it is addressed, do not, within the said period, construct or repair such works to the satisfaction of the said Canal Officer, he may with the previous approval of the Superintending Canal Officer, himself construct or repair the same;and recover cost. - and if the said persons do not when so required pay the cost of such construction or repairs as declared by the Divisional Canal Officer, the amount shall on the demand of the Divisional Canal Officer be recoverable from them by the Collector as if it were an arrear of land revenue.
