Section 25(1) in The Bihar Public Irrigation and Drainage Works Act, 1947
(1)Instead of recovering cost as provided in Sections 23 and 24 the [Provincial] [Substituted by A.L.O. as State.] Government may direct that a cess be levied, as provided in this Section, for the recovery of interest at the rate of four per centum per annum or such other rate,not exceeding five per centum per annum, as the [Provincial] [Substituted by A.L.O. as State.] Government may prescribed on the expenditure incurred in connection with any sanctioned work, and of the annual cost of maintenance.
