- If at any time Executive Engineer considers that a water-course, which has been constructed under agreement or under Section 68-A or Section 68-B or which the raiyats in raiyatwari village have been required to maintain, is not in proper repair :(a)he may, by public proclamation in the village, require that the repairs be made to his satisfaction on or before a specified date; and(b)if the repairs are not made to his satisfaction by such date, he may stop the supply of water to the water-course; or(c)he may cause the repairs to be made and may collect a sum not exceeding twice the cost thereof from the permanent holders or occupiers in proportion to the areas held by them in the land which is ordinarily irrigated or may be irrigated under an agreement through such water-course :Provided that where a village, mahal or chak has ceased to be under an agreement or any area has ceased to be compulsorily assessed to water-rate, the State Government shall not require the maintenance of water-courses therein until such village, mahal or chak again comes under agreement or such area is again compulsorily assessed.
