Section 6 in Bihar Private Irrigation Works Act, 1922
6. Delegation by Collector of authority to repair or construct.
- If any person required [under clause (a) sub-section (1) of Section 5 or sub-section (1) of Section 5A] [Substituted by Act 10 of 1939.] to carry out any work of [repair, extension or alteration] [Substituted by Act 10 of 1939.] fails to do so in the manner and within the period specified or within such further period (if any) as may be allowed by the Collector in writing, the Collector may subject to any Rule under Section 40, by a written order, authorise any [agency] [Substituted by Act 10 of 1939.] to carry out the said work in the manner and within the period specified in the order.[. . .] [Omitted by Act 10 of 1939.]
