Section 18A in The Rajasthan Irrigation and Drainage Act, 1954
18A. [ Power to construct and maintain water courses and recover the cost there of. [Inserted by Rajasthan Act 21 of 1960.]
(1)Notwithstanding anything contained in sections 16, 17 and 18, in any area to which the State Government may, by notification in the Official Gazette, apply the provisions of this section, a Divisional Irrigation Officer may, be notice, require a person to construct and maintain, or a number of persons jointly to construct and maintain, a water- course at his or their own expense.(2)Such notice shall state the works to be undertaken, the person or persons by whom they shall be undertaken and the date by which they should be completed:Provided that the date mentioned in. such notice shall not expire earlier than fifteen days from the receipt of that notice by the person for whom such notice is issued.(3)If, by the date specified in the notice under suD-section (1), such person fails, or such persons fail, to undertake and complete the works specified in such notice, the Divisional Irrigation Officer shall himself cause the same to be under taken and completed and, where two or more persons were required so to under take the said works, shall distribute the cost incurred in doing so among such persons proportionately to their share in the water-course.(4)If any such person does not pay the whole or his share as the case may be, of such cost or a part thereof, the same shall on the demand of the Divisional Irrigation Officer, be recovered by the Collector as an arrear of land revenue.]
