Section 5 in The Assam Embankment and Drainage Act, 1953
5. Application for a drain or a new embankment or a sluice in a public embankment.
- (i) (a) If any person, or body of persons, desires that a bridge, culvert, syphon, sluice or any other device be made in any public embankment for the purpose of drainage or irrigation; or(b)If within any local area to which Section 16(ii) has been applied, any person or body of persons desires that any new embankment or drain be constructed or that any existing embankment or drain be altered or removed;such person or body of persons shall make an application in writing to the Deputy Commissioner of the District in which such embankment or drain is situated or proposed.(ii)Fees on application. - At the time of making such application an applicant unless he is applying on behalf of a body of persons or the general public shall deposit the sum of Rupees 50 towards the expenses of survey, etc., necessary to investigate the soundness of the proposals : Provided that if during the enquiry it appears that the proposal is likely to benefit an individual only and the aforesaid sum of Rs. 50 had not already been paid, the Deputy Commissioner or the Embankment Officer may call upon such individual to deposit the said sum within a specified time and on his failure to do so, no action shall be taken on his application.
