Section 16(vi) in The Assam Embankment and Drainage Act, 1953
(vi)The cost of the removal of any embankment or drain, removed under the provisions of sub-section (iv) shall be recoverable as an arrear of land revenue either from the person who constructed or altered the embankment or drain or who caused it to be constructed or altered or jointly and severally from both such persons as the Deputy Commissioner may determine.
