Section 15 in The Bihar Irrigation Field Channels Act, 1965
15. Apportionment of cost of acquisition of land or of construction or maintenance of field channels amongst the beneficiaries.
(1)For the purpose of determining the amount payable by each beneficiary under clause (a) or clause (b) or clause (c) of sub-section (1) of Section 14, the cost of acquisition of land or construction or maintenance of field channels as the case may be, shall by order in writing be apportioned between the beneficiaries by the Block Development Officer concerned on the basis of the culturable command area held by each of them and copy of such order shall be served on the beneficiaries concerned.(2)Any person aggrieved by the order of apportionment passed by the Block Development Officer under sub-section (1) may within thirty days of the date of service of copy of the order prefer an appeal to the Collector or Additional Collector of the district.(3)On such appeal being preferred, the Collector or Additional Collector of the district, as the case may be, shall, after considering such evidence as may be adduced by the parties concerned and after holding such further inquiry as he may consider necessary, for reasons to be recorded, pass such orders as he may deem fit.(4)Every order passed by the Collector or Additional Collector of the district, as the case may be under sub-section(3) shall be final.
