Section 17 in The Bihar Public Irrigation and Drainage Works Act, 1947
17. Award by Collector and subsequent proceedings.
(1)The Collector shall after considering the recommendation made by the Revenue Officer under Section 16, make an award determining the compensation, if any, to be paid and the person to whom it shall be paid.(2)In addition to the market value of the land or right as above provided, the Collector shall in every case award a sum of fifteen per centum of such market value.(3)Any person who has not accepted an award made by the Collector under sub-section (1) may proceed under Section 18 of the Land Acquisition Act, 1894 (1 of 1894), and thereupon the provisions of Sections 19 to 34 of the said Act shall, so far as may be, apply.(4)Payment of the amount awarded as compensation under this Section shall be made by the Collector in accordance with the award.
