Section 14(2) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(2)The date of payment of the first instalment if a petition objecting to the levy has been filed under Section 6 shall in no case be later than sixty days from the date of the order passed under that Section.(iii)Dates of payment of subsequent instalments. - The dates of payment of subsequent instalments shall in all cases be fixed by the Collector with due regard to the dates of harvest of the principal crops and there shall be an interval of one full year between the payment of one instalment and the next.(iv)Date of payment of last instalment. - The date of payment of the last instalment shall not be later than fifteen years from the date on which the first instalment fell due.(v)Interest on instalments. - The interest due on each date of payment of the instalment shall be calculated on the amount of the principal outstanding.(vi)Where an instalment of the principal is not paid on the date on which it falls due a further demand of interest calculated at the rate prescribed under sub-rule (i) shall be made for the whole of the period during which the instalment is not paid.(vii)When an instalment is not paid within one year from the date on which it fell due, it will be open to the Collector to proceed to realise it in accordance with the provisions of the Bihar and Orissa Public Demands Recovery Act, 1914 as a public demand.(viii)Payment of instalments in advance - It shall be permissible for assessees to pay their instalments in advance of the dates fixed for payment.Form A(See Rule 3)Notification under Section 3 of the Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959.No. ........................ - In pursuance of the Explanation 2 to Section 3 of the Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959 (Bihar Act XXVIII of 1959), the Governor of Bihar is hereby pleased to direct that the ............. day of ...................... 19 ................ shall be the date of completion of ............... the following irrigation work/flood-protection work/part of irrigation work/part of flood-protection work, namely: -(Here specify the work)By order of the Governor of Bihar, Secretary to Government.Form B(See Rule 4)Notification under Section 4 of the Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959The .................... 19.Whereas the Governor of Bihar proposes to levy betterment contribution under Section 3 of the Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959 (Bihar Act XXVIII of 1959) from owners of lands which are benefited from the following irrigation work/flood control work/part of irrigation work/part of flood control work, namely :-(Here specify the work)Now, therefore, in pursuance of the provisions of Section 4 of the said Act, the Governor is hereby pleased to specify on the schedule hereto annexed the land which are benefited from the said irrigation work/flood control work.
