Section 31 in The Maharashtra Irrigation Act, 1976
31. If owner fails to execute work or to repair field channel, Canal Officer may execute the same.
If any owner of a field-channel fails to fulfil any obligation imposed upon him by clause (a) or (b) of sub-section (1) of section 27, any Canal Officer duly empowered in this behalf may require him by notice to execute the necessary work or repair within a period, to be specified in such notice, of not less than fifteen days, and, in the event of failure, may execute the same on his behalf, and, except as hereinafter provided in section 33, all expenses incurred in the execution of such work or repair shall be a sum due by such owner to the Appropriate Authority.
