45. If such embankments are declared to be public, Collector to keep a separate account.
- If the embankments maintained in either of the said parganas shall at any time be declared to be public embankments under the provisions of Section 7, the Collector shall, from the date of such declaration, keep a separate account for such parganas, in which the aforesaid sum shall be credited at the commencement of each Financial Year.The unexpended balance at the close of each year shall be carried on to the credit of the account in the next succeeding year, and shall be available for the cost of repairing or erecting all the embankments which it may be deemed necessary to maintain in such pargana.
