69. Irrigation panchayat to be responsible for maintenance of watercourses.
- Subject to the provisions of Section 68-A or Section 68-B the Irrigation Panchayat shall, in accordance with the rules made under this Act, be responsible for the proper maintenance of all water-courses constructed for that village and may call upon the permanent holders and occupiers of all land whether under an agreement or within a compulsorily assessed area which is ordinarily irrigated or may be irrigated through a water-course to render assistance in maintaining it, and in case of default to pay such sums as may be assessed by the Executive Engineer.
