(1)Every owner whose tank well, pond, spring pond or other reservoir is situated above any irrigation work, shall maintain the bunds and surplussing arrangements of such tank, well pond, spring pond, spring channels or reservoir in a safe and efficient condition.(2)If, in the opinion of the Canal Officer, such bunds or surplussing arrangements of the works referred to in sub-section (1) are not in a fit condition and are likely to endanger the irrigation works below, then the owner concerned shall be served with a notice to bring such bund or surplussing arrangements to a reasonably fit condition in such manner and within such time as may be specified in the notice.(3)If the said owner fails to comply with the notice within the time specified or does repair which in the opinion of the Canal Officer are unsatisfactory the Canal Officer may carry out the necessary repairs and recover the cost from the said owner.(4)From any order of the Canal Officer under this Section an appeal shall lie within thirty days from the date of communication of the order to the Divisional Canal Officer, whose decision thereon shall be final.
