Section 5(1) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(1)As soon as may be after the notification under Section 4 has been issued, the Collector of the district in which the irrigation work, flood protection work or part of such work is situated, shall cause a village-wise assessment list to be prepared in Form C indicating therein the name and nature of the work, its cost, the particulars of the land benefited by such work, such as its survey plot number, Khata number and area, the name of the owner of the land and such other particulars as may be deemed necessary and the amount of the betterment contribution payable for it on demand.Explanation. - In case of an irrigation work or part of such work -(i)No betterment contribution is leviable on Government or on Gairmazrua Malik or Gairmazrua Am land, which has been vested in the Government, except in respect of a tenancy which has been created or recognized on such land in which case the raiyat in cultivating possession or the under-raiyat as well as the raiyat, if there be an under-raiyat, shall be liable to pay in proportion to their right to share the produce as laid down by law;(ii)betterment contribution is leviable in Parti Kadim and Parti Jadid lands owned by raiyats.
