(2)If, within the time so fixed, such person does not comply with the order, the Collector or the said Irrigation Officer may remove or modify the obstruction and the expenses incurred in such removal or modification shall be recoverable from the person concerned as arrears of land revenue :Provided that the Collector or the Irrigation Officer authorised by the State Government may, in cases of emergency, remove the obstruction before publication and the expenses incurred shall be recoverable in the same manner.
