18. Procedure when Canal-officer considers construction of [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] expedient.
- If the Canal-officer considers the construction of such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] expedient he may call upon the applicant to deposit any part of the expense such officer may consider necessary.and upon such deposit being made, shall cause inquiry to be made into the most suitable alignment for the said [field-channel] [These words were substituted for the words 'water-courses by Gujarat 6 of 1984, section 3.].and shall mark out the land which, in his opinion, it will be necessary to occupy for the construction thereof,and shall forthwith publish a notification in every village through which the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] is proposed to be taken, that so much of such land as is situated within such village has been so marked out.Application by person wishing to be joint owner. - And shall send a copy of such notification to the Collector of every district in which such land is situated for publication on such land.The said notification shall also call upon any person who wishes to share in the ownership of such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] to make his application in that respect to the canal-officer within thirty days of the publication of such notification.If application admitted applicant liable for share of cost. - If any such applicant appears, and his application is admitted, he shall be liable to pay his share in the construction of such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], and in the cost of acquiring the land for the same, and shall be an owner of such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] when constructed.
