Section 7 in The Assam Embankment and Drainage Act, 1953
7. Preparation of Scheme for improvement of drains, embankments and flood protection.
- Whenever from any action taken under Sections 4, 5 and 6 it appears to the State Government that any embankment or drainage work is necessary for the improvement of any lands or for the proper cultivation or irrigation thereof or for protection from floods, other accumulations of water or from erosion by a river or for the improvement of the health of any tract the State Government may, cause a detailed survey of the Scheme to be made and a scheme for such embankment and drainage work to be drawn up by the Embankment Officer and published together with an estimate of its cost and a statement of the proportion of such cost as the State Government propose to recover by imposition of betterment cess or water rate and the period during which such imposition will be in force : Provided that before taking any action under this section, the State Government shall consult the railway or any Local body which is directly affected by any such scheme.
