Section 28(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)Every person shown in the statement prepared under section 27 is liable to maintain and repair any work or his successor-in-interest shall to the satisfactions of the Collector and within such time as that officer may fix, maintain and repair the work in his own hand and in any other land in respect of which he is shown as liable in the said statements:Provided that the State Government may waive in whole or in part, any contribution for maintenance or repair of any work of soil and water conservation already constructed by a Covenanting State of Rajasthan and maintained by it.
