Section 17(4) in The Bengal Tanks Improvement Act, 1939
(4)The rate to be fixed under sub-section (3) shall be such that all costs incurred or likely to be incurred -(i)by the authorised person in carrying out the required improvements in the tank ; and(ii)by the Collector in carrying out the purposes of this Act in respect of the tank;may be recovered together with interest thereon at a rate, fixed by the [State] [Words substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government,not exceeding six and one quarter per centum per annum and together with an amount estimated by the Collector as is likely to be necessary for maintaining the tank in proper condition during the period of possession determined by the Collector under section 8.
