Section 36A(1) in Bihar Private Irrigation Works Act, 1922
(1)When the maintenance of an irrigation work has not been vested in a village agency under the provisions of Section 21, or of sub-section (5) of Section 35A, or where the Collector is satisfied that the village agency in whom the maintenance of any irrigation work has been vested under the said provisions is not likely to maintain it in an efficient state, he may issue an order in writing that the work shall be taken over and maintained by the State Government:Provided that -(a)if the annual cost of maintenance, as estimated, exceeds two thousand and five hundred rupees, but does not exceed ten thousand rupees, the previous sanction of the prescribed authority shall be obtained; and(b)if the annual cost of maintenance, as estimated, exceeds ten thousand rupees, the previous sanction of the State Government shall be obtained.
