Section 24 in The Bihar Public Irrigation and Drainage Works Act, 1947
24. Recovery of cost of maintenance.
- [Provincial] [Substituted by A.L.O. as State.] Government may at any time order that the cost already incurred in maintaining a sanctioned work and the amount calculated to be sufficient to cover the future cost of maintenance shall, save where the provisions of Section 25 are applied, be recovered from the persons having an interest in the lands benefited by the said work and entered in a register finally published under Chapter VIII, in such manner and in such instalments as the [Provincial] [Substituted by A.L.O. as State.] Government may, notification, direct;Provided that the amount to be recovered under this Section from a person entered in a register finally published under Chapter VIII shall bear the same proportion to the total amount calculated to be sufficient to cover the cost of maintenance as the amount entered against such person's name in the register finally published under Chapter VIII bears to the total expenses incurred in connection with a sanctioned work.
