Section 24 in Bihar Private Irrigation Works Act, 1922
24. Power to realize arrears of cost by distraint and sale, or as a public demand.
(1)Should any person on whom [the whole of the cost or a portion of the cost has been assessed under Section 21] [Substituted by Act 37 of 1950.] fail to pay the same within one month of demand, the village agency may proceed to realize the amount by the distraint and sale of his movable property in the manner provided and subject to the limitations imposed in the Village Chaukidari Act, 1870 and may call on the local chaukidar or chaukidars for assistance in carrying out the distraint.(2)Should the amount be not realized by such [distraint and sale] [Substituted by Act 37 of 1950.], the village agency may apply to the Collector to realise the arrears as a [public demands] [For the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B.&O. Act 4 of 1914).] and the said officer may if he thinks fit proceed to the realization of the demand.
