Section 15(2) in The Haryana Canal and Drainage Act, 1974
(2)Such order shall specify a reasonable period within which such construction or repair shall be completed.And if, after the receipt of such order, the persons to whom it is addressed do not within the said period, construct or repair such work to the satisfaction of the said Canal Officer, he may, with the previous approval of the Superintending Canal Officer, himself construct or repair the same.And if the said persons do not when so required, pay the cost of such construction or repair as declared by the Divisional Canal Officer, the amount shall on the demand of the Divisional Canal Officer, be recoverable from them as arrears of land revenue.
