Section 17 in The Assam Embankment and Drainage Act, 1953
17. Repairing damages or preventing accidents.
- In case of any accident happening or being apprehended to any embankment or drain, any Embankment Officer or any person acting under his personal or special orders in this behalf may enter upon any land adjacent to such embankment or drain and may execute all works which may be necessary for the purpose of repairing damages or preventing such accidents.In every such case the Embankment Officer or person acting under his general or special orders shall tender compensation to the owner or occupier of the said land for all damages done thereto. If such tender is not accepted the Embankment Officer shall refer the matter to the Deputy Commissioner who shall proceed to award compensation for the damages done in accordance with the provisions of sub-section (v) of Section 3 of this Act.
