25. If owner fails to execute work or to repair [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] Canal-Officer may execute same.
- [If any owner of a field channel fails to fulfil any obligation imposed upon him by section 21, then where such Canal-Officer is satisfied that for maintaining an uninterrupted flow of water through the field channel or for maintaining the rotation of water in the field channel or for allowing use of water by others it is necessary to take immediate action, to execute the necessary work or repair or to remove obstruction he may without giving such notice to the owner, execute such work or repair or remove obstruction on behalf of the owner, and except as hereinafter provided in this section, all expenses incurred in the execution of such work or repair or removal of obstructions shall be a sum due by such owner to the State Government.] [This paragraph was substituted paragraph by Gujarat 6 of 1984, section 5.]Persons using [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] to pay share of expenses of repair. - Every person other than an owner who uses any [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] in respect of which any repairs have been executed by a Canal-officer under this section shall, in the absence of any agreement between the parties or of any condition imposed under section 23 at the time such person was authorised to use such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] to the contrary be liable to pay to the [the [State] [These words' the Provincial Government' were substituted for the word 'Government' by the adaptation of Indian Laws Order in Council.] Government] such proportion of the expenses incurred in the execution of such repairs as shall be determined by the said Canal-officer.[Bandharas] [This heading and sections 25A and 25B were inserted by Bombay 29 of 1951, section 3.]
