127. Duty of Village Panchayat in respect of public roads excluded from the operation of the Act.
- Where any public road has been excluded from the operation of this Act under sub-section (2) of section 125 or sub-section (2) of section 126 and placed under the control of the Highways Department of Government (hereinafter referred to as the Highways Department), the Village Panchayat may and, if so required by the Government, shall make provision -(a)for the watering and maintenance of the drainage of such road;(b)for the provision, maintenance and repair of the drains in, alongside or under such road;(c)for the provision, maintenance and repair of foot-ways attached to such road:Provided that where in carrying out of the above provisions it is necessary for the Village Panchayat to open and break up the soil or pavement of any such road, the Village Panchayat shall obtain the previous consent of such officer of the Highways Department as the Government may, by general or special order, specify:Provided further that in cases of emergency, the Village Panchayat may, without such consent, open and break up the soil or pavement of any such street, but shall, as far as practicable, restore such soil or pavement to the condition in which it was immediately before it was opened and broken up; and a report of the action so taken and the reasons therefor shall be sent forthwith to the officer specified under the foregoing proviso:Provided also that where the execution of any work is required by the Government, the Government shall make provision for the cost thereof.
