13. Construction of water-course where private arrangement is not possible.
- [Section 12] - (1) Any person desiring construction, extension, improvement or alteration of a water-course through Government agency shall apply to the Irrigation Officer in Form 'D' stating that he is ready to defray all expenses necessary for constructing, extending, improving or altering such watercourse as well as the cost of acquisition of land, if any.(2)If the Irrigation Officer considers such work expedient, he may call upon the applicant to deposit any part of the expense as may be considered necessary, and upon such deposit being made, shall cause an enquiry to be made into the most suitable alignment for the said water-course and shall mark out the land which, in his opinion, will be required for the construction thereof. He shall forthwith publish a notice in Form 'F' in every village through which the water-course is proposed to be taken.(3)The said notice shall also call upon any person who wishes to have for his lands the benefit of such water-course to make his application in that respect to the Irrigation Officer within 30 days of the publication of such notice. If his application is allowed he shall be requited to pay his share as may be decided by the Irrigation Officer in respect of the construction, extension, improvement or alteration of such water-course, as the case may be, and the cost land acquisition, if any.(4)The deposit made under Sub-rule (2) shall be adjusted where recovery of the cost of construction, extension, improvement or alteration, as the case may be, is made after completion of the work.
