- Whenever an order shall have been passed in cases falling under Section 7, clause (5), [* * *] [Repealed by Act, 9 of 1890.] directing that any road [* * *] [Repealed by Act, 9 of 1890.] which interferes with the drainage of any tract of land be altered, or that any watercourse be constructed under or through such road [* * *] [Repealed by Act, 9 of 1890.] the Collector may require the person in charge of such road [* * *] [Repealed by Act, 9 of 1890.] to make such alteration or construct such water-course, and in the event of such person failing to comply with such requisition in such manner and within such time as the Collector shall prescribe, the Collector may cause the road [* * *] [Repealed by Act, 9 of 1890.] to be altered or the water-course to be constructed by the officers of Government.[* * *] [Repealed by Act, 9 of 1890.]Expenses of alteration or construction. - The expenses of such alteration or construction shall be borne by the person in charge of the said road [* * *] [Repealed by Act, 9 of 1890.] so far as the same shall have been incurred on account of insufficient provision having been made at the time of the construction of the said road [* * *] [Repealed by Act, 9 of 1890.] for the natural drainage then existing, and the remainder of the expense, if any, shall be charged upon, and recovered from, the proprietors of the lands benefited in accordance with the provisions of this Act. If any dispute arises as to the apportionment of expenses under this clause between the person in charge of a road [* * *] [Repealed by Act, 9 of 1890.] and the proprietors of the lands benefited, the dispute shall be decided by the State Government, whose decision shall be final.
