(2)If the drainage of the adjacent lands is obstructed or disturbed on account of the construction of any Lift Irrigation Work, any time not later than a period of eighteen months from the commencement of the supply of water from such Lift Irrigation Work, make an application to that effect to the Collector and the Collector shall, after making such inquiry as may be prescribed, submit a report thereon to the State Government which may cause such measures to be taken at the cost of the State Government as it may think proper.
