Section 5(1) in The Orissa Compulsory Labour Rules, 1948
(1)The officer-in-charge of embankment shall prepare a list of all able-bodied persons living in the neighbourhood of the embankment of which he is in charge. He shall arrange regular patrolling of the embankment in his charge for the entire period during which there is apprehension of danger or damage to the said embankment by flood or inundation. For the purpose of this work he shall select persons by rotation from among the persons Included in the list prepared by him.
