Section 24(2) in The Rajasthan Soil and Water Conservation Act, 1964
(2)Where a beneficiary intimates in writing, to the Executive Officer that he is unable to carry out the work within the time aforesaid or if the work is not carried out to the satisfaction of the Executive Officer by the date fixed in that behalf or within such further time as he may allow, the Executive Officer shall get the work carried out and recover the expenses incurred from the beneficiary as arrears of land revenue.
