Section 8A(1) in The Bihar Irrigation Field Channels Act, 1965
(1)Notwithstanding the provisions contained in the said Act, in any irrigable command area of irrigation projects, an Executive Engineer of the Department of Irrigation and Power or any other officer of a statutory development authority or a Joint Stock Company authorised in this behalf by the State Government may with a view to providing for or improving irrigation facilities in such areas prepare a plan for the construction of field channels and thereupon he may take all such steps as may be necessary for the execution of the plan and cause to be constructed and carried out field channels and all works connected therewith in accordance with the plan and nothing in Sections 3,4 and 5 shall apply in relation to such plan.
