Section 12 in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
12. Right to enforce the obligation under section 11.
(1)If any of the obligations imposed by section 11 are not carried out, any Irrigation Officer duly empowered in this behalf by the, District Collector may require the defaulter by notice in writing to execute the necessary work or repair within such period, as may be prescribed and in case of failure, may execute the same on his behalf.(2)All expenses incurred by the Irrigation Officer in the execution of such work or repair shall be recoverable from the defaulter as an arrear of land revenue and where there are a number of persons in default, such recovery shall be made in proportion to the extent of land held by each of them and served by the watercourse.(3)Where a watercourse is not maintained in a fit state of repair and a stoppage of the supply of water thereto is necessary to prevent such, waste of water, the Irrigation Officer may stop the supply until the repairs are executed provided three days notice of such stoppage shall be given to the defaulter except where an immediate stoppage is considered necessary to prevent serious waste of water or damage.(4)Against any order passed by the Irrigation Officer under this section, an appeal shall lie within thirty days from the date of communication of the order to the District Collector whose decision thereon shall be final.
