Section 7(1) in The Bengal Alluvial Lands Act, 1920
(1)Every order under section 3, sub-section (3), shall state the amount of [costs incurred under section 3, section 4, sub-section (1), section 4A, sub-section (1), and the cost of preparation of the reference to be made under section 5, sub-section (1), if any,] [Words, figures, letter and brackets substituted by Bengal Act 5 of 1935.] and by what persons and in what proportions they are to be paid, and such costs shall be recoverable as arrears of a public demand.
