31. Power to make temporary roadway, water-course or dam.
- Whenever any person desires that a temporary roadway should be made over, or that a temporary water-course should be made through any public embankment, or that a temporary dam should be constructed in any embanked-river or public watercourse, he shall apply to the Engineer, or to any person who has been appointed in that behalf by the Engineer.Such Engineer or person shall communicate the application with his opinion to the Collector, and shall await the Collector's order in respect thereof, unless he thinks that there is special reason for the immediate execution of the work, in which case he may execute the same without waiting for the orders of the Collector.If the proposed work is to be executed by an officer of the Government the applicant, before the commencement of the work, shall deposit the amount estimated by the Engineer to be necessary to defray the expenses of, and incidental to, making, closing or removing such water-course or dam.If the amount deposited is found afterwards to exceed the amount required such excess shall be returned to the said applicant.
