Section 17(8) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(8)Construction of Water-courses, culverts, bridges etc. and roads. - When called upon by the Collector:-(a)to construct at his own expense any water-course on the chak in which the land is situated and from which a supply of water is available for the land, or any road, path, culvert or bridge, necessary for the general convenience of the landholders of the chak or village in which the land is situated, and to maintain them in good repairs, or(b)to pay such amount towards the cost of the construction and maintenance as the Collector or [Irrigation Officer] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.] may determine, whether the cost has already been incurred at the time of grant or may be incurred thereafter,(c)when the grantee fails to construct or maintain in good repairs any water-course, road, path, culvert or bridge, the Collector may after 15 days notice to him, get the said watercourse, road, path, culvert or bridge, constructed or repaired departmentally or through a contractor or through such agency as he deems fit and recover the cost thereof from the grantee as arrears of land revenue.
