- Subject to the provisions of Part III, whenever it shall appear to the Collector that any of the following acts should be done, or works executed, that is to say:Taking charge of embankment by Government. - (1) that any embankment which connects public embankments, or form, by junction with them part of a line of embankments, or that any embankment or water-course which is necessary for the protection or drainage of the neighbouring country, Should be taken charge of and maintained by the Officers of Government;Removal of embankment or obstruction. - (2) that any embankment, or any obstruction of any kind, which endangers the stability of a public embankment or the safety of any town or village, or which is likely to cause loss of property by interfering with the general drainage or the flood drainage of any tract of land, should be removed or altered;Changing line of embankment. - (3) that the line of any public embankment should be changed or lengthened, or that any public embankment should be constructed instead of any public embankment or that any embankment should be constructed for the protection of any lands or for the improvement any watercourse, or that a sluice in any public embankment-should be made;Improvement of drainage. - (4) that any sluice or water-course should be made, or that any public water-course, should be altered for the improvement of the public health, or for the protection of any village or cultivable land;Alteration of roads and construction of water courses. - (5) that any road which interferes with the drainage of any tract of land should be altered, or that any watercourse under or through such road should be constructed;he shall cause to be prepared estimates, of the cost of such works, including such proportion of the establishment charges as may be chargeable to the work, in accordance with the rules for the time being in force under this Act or as may be especially ordered by the State Government together with such Plans and specifications of the same as may be required. He shall cause to be prepared from the survey map of the district a map showing boundaries of the lands likely to be affected by the said acts and works, and he shall cause a general notice to be given of his intention to cause such works to be executed.
