Section 6(ii) in The Assam Embankment and Drainage Act, 1953
(ii)The State Government may, in certain cases, receive such applications direct from the public and forward such application to the Embankment Officer calling for report on the feasibility, soundness or otherwise of the proposal from the technical point of view subject to his being satisfied after enquiry that the application is bona fide and the proposals embodied therein is likely to be beneficial.
