10. Power to make temporary roadway, water channel of dam.
(1)Whenever any person desires that a temporary roadway should be made over an irrigation work or that a temporary water-channel should be made through any public in any embanked river or public water-channel, he shall apply to the Executive Engineer incharge.(2)Such Engineer shall transmit the application with his opinion to the Superintending Engineer, and shall await his 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 awaiting for the orders of the Superintending Engineer.(3)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 Executive Engineer to be necessary to defray the expenses of, and incidental to making and removing such roadway, or of and incidental to making closing or removing such water-channel or dam.(4)If the amount deposited is found afterwards to exceed the amount required, such excess amount shall be returned to the said applicant and likewise if the actual expenditure is more than the amount deposited, the balance amount shall be recovered from the said applicant.
