Section 20(1) in Bihar Lift Irrigation Rules, 1978
(1)The demand statement for water-rates due shall be prepared on the basis of the Jamabandi Register. Water-rates due to each beneficiary shall be prepared on the basis of entry in the Jamabandi Register, Parcha shall be served upon each beneficiary through the Lambardar of such other agency as may be decided by Divisional Lift Irrigation officer within a fortnight after the irrigation:Provided that in case of assured irrigable command "area" it shall not be necessary to serve any Parcha.
