18. Application for new sluices, embankments or drainage. -
(a)If any person desires that a sluice be made in any public embankment for the purpose of drainage or irrigation.(b)or, if within any tract of country which has been included within a notification under section 6, any person desires that any new embankment be created, that any existing embankment be lengthened, enlarged, repaired or removed, or that the line of any embankment be altered, or that any new water-course be made, or that any water-course be obstructed or diverted,he may make an application in writing to the Collector.The application shall contain such particulars of the land likely to be affected by the work as may enable the Collector to judge of the advantage which may be derived from the project.If it should appear to the Collector that the work applied for is one which may probably be executed with advantage the procedure mentioned in the 7th and following sections of this Act shall be followed in respect of the proposed work.
