Section 30 in Bengal Agricultural and Sanitary Improvement Act, 1920
30. Maintenance of works. - The local authority, or person in whom the lands, or works, water-channels, embankments, and dams, are vested shall be responsible for their maintenance, subject to such rules as may be prescribed :
Provided that if the Collector is satisfied that such maintenance is being neglected, or that it is desirable, in the public interests, that such maintenance should be undertaken by the Government, he shall report, through the Commissioner, to the [State Government], who may direct that the duty of maintenance be undertaken by the [State Government].
