Section 30(1) in Bihar Private Irrigation Works Act, 1922
(1)On the date specified in the notice, or on any subsequent date to which the inquiry may be adjourned, the Collector shall, after considering the objections raised (if any) and making any further inquiry he may deem necessary, make an order in writing, either disallowing the application or sanctioning it in whole or in part and on such terms and conditions(if any) as to him may seem fit.
