Section 13(3) in The Bihar Public Irrigation and Drainage Works Act, 1947
(3)For the purposes of this Section and of Chapter VII, VIII and IX, the following shall be deemed to be expenses incurred in connection with a sanctioned work, namely: -(a)all the expenses specified in clauses (a) and (b) of sub-section (2) of Section 12 incurred in respect of the said work before the issue of an order under sub-section (1) of Section 5 [or Section 5A] [Inserted by Section 6 of Bihar Act 3 of 1951.] directing that the said work shall be executed;(b)the cost of preparing a detailed plan and estimate of the said work under sub-section (3) of Section 5 [or Section 5A;] [Inserted by Section 6 of Bihar Act 3 of 1951.](c)all sums paid as compensation under the proviso to sub-section (1) of Section 10;(d)all sums paid as compensation under Chapter VI of this Act;(e)all sums awarded as compensation for any land acquired under the Land Acquisition Act, 1894 (1 of 1894), for the purposes of the said work;(f)the expenses incurred by the [Provincial] [Substituted by A.L.O. as State.] Government in the construction of the said work;(g)the cost of making surveys and preparing registers under Chapters VII and VIII; and(h)the interest calculated at the rate and in the manner specified in Section 23 on the amount as the expenses mentioned in clauses (a) to (g).
