Section 12(1) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(1)If any of the obligations imposed by section 11 are not carried out, any Irrigation Officer duly empowered in this behalf by the, District Collector may require the defaulter by notice in writing to execute the necessary work or repair within such period, as may be prescribed and in case of failure, may execute the same on his behalf.
