It is not imperative that the estimated cost of a takavi work shall be deposited by the person or persons interested in the work before any expenditure is incurred on it, as, if the amount due is not received in cash direct from them, it is recoverable through the Civil Department in the same was as arrears of land revenue. Endeavour should however, be made to effect direct and prompt recoveries of the probable cost of Takavi Works as recoveries through the Civil Department cause considerable trouble and delay in adjustment.(Recovery)through the Civil Department
