Section 9(1) in Bihar Private Irrigation Works Act, 1922
(1)When any work of repair, [extension or alteration is carried out under [clause (b) of sub-section (1) of Section 5, under Section 5A or under Section 6] [Substituted by act 10 of 1939.], an account shall be kept of the actual expenses incurred and shall be submitted to the Collector as soon as possible after the work has been completed.
