Section 6(1) in The Tamil Nadu Compulsory Labour Act, 1858
(1)Every person owning lands served by any irrigation or drainage work or any work connected therewith shall, whenever required by public notice by the head of the village under the orders of the Tahsildar or other superior Revenue Officer contribute labour for repairing or properly maintaining such irrigation or drainage work or for repairing or properly maintaining any work connected with such irrigation or drainage work.
