Section 69 in The Goa, Daman and Diu Irrigation Act, 1973
69. Obligation to carry out petty repairs.
- In every Second-class Canal, the following repairs shall be performed by the persons on whom the obligation to perform them is imposed by section 70, namely:-(1)the filling up gullies, rut, and holes, especially at the back of revetment and all petty repairs of a like nature essential for the safety of bunds, tanks, channel banks, or other portions of the said Second-class Canal;(2)The prevention of the growth on such canal of prickly pear, young trees and other vegetation endangering the safety or concealing the conditions of such canal;(3)the preservation of such bushes and grasses as have been planted for the protection of the interior water slopes of such canal;(4)the clearance of silt from sluices, supply and distributing channels;(5)the clearance of waste weirs and waste channels.
