Section 8 in The Bihar Irrigation Field Channels Act, 1965
8. Construction and maintenance of field channels in areas which are not within the local limits of any Gram Panchyat.
- [(1) Whenever on the report of any officer of the Irrigation Department of the State Government or otherwise it appears expedient to the Executive Engineer that with a view to utilizing the irrigation potential created by an irrigation work of water courses field channels should be constructed in any area which is not within the local limits of any Gram Panchayat he shall directly cause to be served on all beneficiaries notices in the prescribed form directing them to construct such field channels at their own cost within a specified time, which shall not be more than two months from the date of issue of the notice and thereupon the beneficiaries shall comply with such direction, and if within that period or within such further time as the Executive Engineer may allow, the field channels are not constructed by the beneficiaries, the Executive Engineer may get them constructed through such engineering staff of the Department as he may deem fit.(2)It shall be the duty of the beneficiaries to maintain the field channels constructed under sub-section (1) in proper state of repairs at their own cost and if the Executive Engineer is satisfied that any such field channel is not being properly maintained he shall proceed to have such repairs made by such engineering staff of the Irrigation Department as he may deem fit.] [Substituted by Act 14 of 1982.]
