(1)Whenever it appears to the concerned Divisional Officer (E.E.) of the department that any of the following acts should be done, or works executed, that is to say :-(a)that any embankment which connects public embankments, or forms by function with the part of a line of embankments or that any embankments or water channel which is necessary for the protection or drainage of the neighbouring country, should be taken charge of and maintained by the Officers of Government;(b)that any embankment, or any obstruction of any kind, which endangers the stability of a public embankment or the safety of any town or village, or which is likely to cause loss of property by interfering with the general drainage or flood drainage of any tract of lands, should be removed or altered;(c)that the line of any public embankment should be changed or lengthened, or that a new public embankment should be constructed instead of any public embankment, or that any embankment should be constructed for the protection of any land or for the improvement of any water-channel, or that a sluice in any public embankment should be made;(d)that any sluice or water-channel should be made, or that any public water-channel should be altered for the improvement of the public health or for the protection of any village or cultivable land;(e)that any road which interferes with the drainage of any tract of land should be altered, or that any water-channel under or through such road should be constructed.(2)The concerned Divisional Officer (E.E.) shall cause to be prepared estimates of the cost of such works together with plans and specification of the same as may be required, he shall also cause to be prepared from the survey map of the district a map showing the boundaries of the lands likely to be affected by the said acts and work, and he shall cause a general notice to be given on his intention to cause such works to be executed:Provided that whenever it shall appear to the concerned Divisional Officer (E.E.) that delay in execution of any works occasioned by proceedings commenced by a general notice under the Act would be attended with grave and imminent danger of life or property, he may forthwith cause the execution of such works to be begun in anticipation of the completion of such proceeding:Provided further that without delay the estimates, specifications and plans of the proposed works together with a copy of the map as provided shall be prepared and general notice shall be given that the work mentioned therein has already been commenced.
