Section 50(1) in The Rajasthan Irrigation and Drainage Act, 1954
(1)In any district in which an irrigation or drainage work is constructed, maintained or projected by the State Government, the State Government may, if it thinks fit, direct the Collector-(a)to ascertain the proprietors, sub-proprietors or farmers, whose villages or estates are or will be, in the judgment of the Collector, benefited by such irrigation or drainage work, and(b)to set down in a list, having due regard to the circumstances of the district and of the several proprietors, sub-proprietors, or farmers the number of labourers which shall be furnished by any of the said persons, jointly or severally, from any such village or estate, for employment on any such irrigation or drainage work when required as hereinafter provided.
