(2)On receiving a statement in writing, signed by not less than five persons who may be owners or occupiers of such lands, to the effect that suitable crossings have not been provided on any canal, the Collector shall cause an enquiry to be made in the matter and if he thinks that the statement requires favourable consideration, he shall report his opinion thereon for the consideration of the State Government, and the State Government shall cause to be taken such measures in reference thereto in the prescribed manner.
