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State of Punjab - Section

Section 52 in The Punjab Minor Canals Act, 1905

52. Power as to the construction and maintenance of works in respect of canals under Schedule II.

(1)The Collector may, at any time, order the owner of any canal under Schedule II to -
(a)repair and maintain, in a proper state, all or any embankments, protective works, reservoirs, channels, water-courses, sluices, outlets, and other works connected with the canal;
(b)construct, repair and maintain, in a proper state, a suitable bridge, culvert, or similar work at any place across, under, or over the canal, for the purpose of providing communication with any public road or thoroughfare which was in use before the canal was made;
(c)construct, repair and maintain, in a proper state, suitable works for the passage of the water of the canal across, under, or over any public road or thoroughfare or any canal or drainage or channel which was in use before the canal was made;
(d)construct, repair and maintain, in a proper state, a suitable regulator at or near the head of the canal where, for want of such regulator, an excessive supply of water may enter the canal or cause damage to it, or any crops, lands, roads or property in the neighbourhood. "Canal" as used in this sub-section does not include "water-course".
(2)The Collector may at any time order the owner of a water-course to perform in respect of such water-course all or any of the acts which he may under sub-section (1) order the owner of a canal to perform in respect of the canal, and may direct the owner of the canal to cease supply water to the water-course till the owner of the water-course has complied with the order.
(3)Every order under sub-sections (1) and (2) shall be in writing, and shall in writing, and shall specify a reasonable time within which the works or repairs mentioned therein shall be completely executed.
(4)If any order made under this section is not obeyed, to the satisfaction of the Collector, within the time therein specified, the Collector may himself execute or complete the execution of, or cause to be executed or completed, all works or repairs specified in the order.