Section 46(3) in The Himachal Pradesh Minor Canals Act, 1976
(3)If any order made under this section is not obeyed, to the satisfaction of the Collector, within the time therein specified, the Collector may himself execute or complete the execution of, or cause to be executed or completed, all works or repairs specified in the order and recover the cost thereof from the beneficiary as provided in section 51.
