14. Obligations of owners of land receiving supply from water-course.
- All owners and occupiers of land receiving supply of water from a specified water-course shall be bound-(a)to maintain such water-course in a fit state of repair;(b)to allow the use of it to any person entitled to the same by reason of an order passed under Section 12 or otherwise;(c)to construct and maintain all works necessary for the passage across such water-course of canals, water-courses, drainage, channels and public roads existing at the time of such construction and of the drainage intercepted by it, and for affording proper communications across it for the convenience of the occupants of the neighbouring lands.
