37. Central Government to restore, complete or construct works on failure of Commissioners.-
(1)If the Commissioners shall allow any work constructed by them under this Act to fall into disrepair, or shall not complete any work commenced by them or included in any estimate as aforesaid submitted and approved of, and shall not, after due notice in writing, proceed effectually to repair or complete such work under this Act, it shall be lawful for the 1[Central Government] to cause such work to be restored, completed or constructed, either by the officers of the 1[Central Government] or any private contractor.(2)Cost of restoration, etc., of work to be deb due to Government.- The cost of any such restoration, completion or construction shall be a charge on the works and a debt due from the Commissioners to the 2(Central Government).]
