Section 10(1) in The Orissa Compulsory Labour Act, 1948
(1)It shall be lawful for the headman, makaddam or the president of the Panchayat of a village or such headman, makaddams or presidents of a number of villages in the neighbourhood of the embankment either on the application of an officer-in-charge of embankment or wherever there is grave emergency and the officer-in-charge of embankment is absent, on his own motion, to requisition from the inhabitants of such village or villages, materials, such as, earth, stone, trees and leaves, bamboos, straw, gunny bags and such other things necessary for preventing danger or damage or for repairing breaches in an embankment and to remove or seize and, if necessary, to cut down such materials wherever they may be found, giving receipts for them in writing.
