Section 5 in The Bihar Public Irrigation and Drainage Works Act, 1947
5. Consideration of the report of the prescribed authority and the recommendations of the Collector by Provincial Government and orders of Provincial Government thereon.
(1)The [Provincial] [Substituted by A.L.O. as State.] Government may, after considering the report of the prescribed authority and the recommendations of the Collector submitted under Section 4, by notification, direct that the proposed works shall not be executed or that it shall be executed with such modification, if any, as the [Provincial] [Substituted by A.L.O. as State.] Government may specify.(2)If the [Provincial] [Substituted by A.L.O. as State.] Government directs that the proposed work shall not be executed, no further action shall be taken in respect of such work.(3)If the [Provincial] [Substituted by A.L.O. as State.] Government directs that the proposed work shall be executed with or without any modification, it shall cause a detailed plan and estimate of such work to be prepared.
