Section 58(3) in Bihar Regional Development Authority Act, 1974
(3)All expenses incurred by the authority or the agency employed by it if providing the amenity or carrying out the development, together with interest from the date when a deemed for the expenses is made until payment at such rate as the State Government may be, order fix, shall be recovered by the authority from the owner or the person responsible for providing the amenity as arrears of land revenue.
