91. Canal Officer empowered to obtain labour from locality in case of emergency.
(1)Whenever it appears to the Divisional Canal Officer acting under his general or special orders in this behalf that unless some works or repair is immediately executed such serious damage will happen to any irrigation work as to cause sudden and extensive public injury or serious interruption of the established course of irrigation and that labour necessary for the proper execution thereof cannot be obtained in the ordinary manner in time to prevent such injury or interruption or to remedy it within a reasonable time, the Divisional Canal Officer or any officer acting under the said orders may by public proclamation by beat of drum require the labours enlisted under Section 92 who reside in any village within eight K.M. of the place where the work is to be executed to carry out such duties as he may allot to them in connection with the execution of the work necessary for the safety of the particular irrigation work.(2)All persons so labouring shall be entitled to payment at rates which shall not be less than the highest rates for the time being paid in the neighbourhood for similar labour.(3)In case the management of distributaries, sub-distributaries or mine is handed over to Water Users Association under this Act, the Water User Association shall be an agency acting under the order of Divisional Canal Officer and on his behalf in the jurisdiction of Water Users Association and may act accordingly and seek help from the Government under the provision of the Act related to obtaining labour and materials for irrigation works in emergency.
