Section 12(2) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(2)All expenses incurred by the Irrigation Officer in the execution of such work or repair shall be recoverable from the defaulter as an arrear of land revenue and where there are a number of persons in default, such recovery shall be made in proportion to the extent of land held by each of them and served by the watercourse.
