Section 30F(2) in Northern India Canal and Drainage Act, 1873
(2)Where after taking over the water-course in terms of the directive issued under sub-section (1) the share-holders fail to maintain the same accordingly, the Divisional Canal Officer shall arrange to carry out the necessary repairs at the cost of the share-holders and for that purpose he shall recover in advance an amount to cover the cost of repairs tentatively determined by him from the share-holders in proportion to the culturable commanded area held by them under the scheme.
