Section 3 in The Bihar Irrigation Field Channels Act, 1965
3. Construction of field channels by beneficiaries in areas within the local limits of Gram Panchyat.
- [(1) Whenever on the report of any officer of the State Government or otherwise, it appears expedient to the Executive Engineer that with a view to utilizing the irrigation potential created by an irrigation work or water course field channels should be constructed in any area which is within the local limits of any Gram Panchayat that may cause to be served on the Panchayat Samiti concerned a notice in the prescribed form containing the exact location of the sluices or outlets on the irrigation work or water course and specifying the area of irrigable land to be served by the same and direct the Panchayat Samiti concerned to get field channels constructed to serve the entire irrigable land in such area from each of such sluices or outlets within six months from the date of issue of the notice.] [Substituted by Act 14 of 1982.](2)On receipt of the notice under sub-section (1); the Panchayat Samiti shall direct the Executive Committee of the Gram Panchayat concerned to get such field channels constructed within a specified time which shall not be more than four months from the date of issue of such direction.(3)On receipt of such direction under sub-section (2), the Executive Committee of the gram Panchayat concerned shall cause to be served on all beneficiaries notices in the prescribed form directing them to construct such field channels at their own cost within a specified time which shall not be more than two months from the date of issue of the notice and thereupon the beneficiaries shall comply with such direction.
