40. Obligations of owners in respect of works affecting canal safety.
(1)It shall be incumbent on every owner whose tanks, kuntas or bunds are situated above an irrigation work to maintain the bunds and water rejecting arrangements of such irrigation sources in a safe and good condition.(2)If, in the opinion of the Irrigation officer, such irrigation sources are not safe or in a good condition and are likely to endanger the irrigation work, then the owner concerned shall be given a notice through, the Collector to bring such irrigation sources to a fit condition as directed by the Irrigation officer in a reasonable specified time.(3)If the said owner fails to comply within the time specified or effects repairs which in the opinion of the Irrigation officer are not satisfactory, then the Irrigation officer shall have the right to get the repairs executed or completed when necessary, and the cost thereof shall be recovered from the said owner by the Collector as an arrear of land revenue.
