(1)Every permanent holder and occupier of land receiving supply of water from a field channel constructed in accordance with the provisions of this chapter shall-(i)maintain it in a fit state of repairs;(ii)allow the use of it to any person entitled to take water therefrom;(iii)construct and maintain all works necessary for the passage across such field channel and for affording proper communications across it for the convenience of the permanent holders and occupiers of the neighbouring land.
