Section 13 in The Bihar Public Irrigation and Drainage Works Act, 1947
13. Expenditure in connection with sanctioned work.
(1)All expenses in connection with a sanctioned work shall be borne in the first instance by the [Provincial] [Substituted by A.L.O. as State.] Government and shall be recoverable in whole or to such extent as may be determined by the [Provincial] [Substituted by A.L.O. as State.] Government from the persons having an interest in the lands and benefited by the said works.(2)(a)The expenses mentioned in sub-section (1) shall be recoverable in accordance with the provisions of Chapters VIII and IX:Provided that if benefits begin to accrue to any lands from any portion of a sanctioned work before the whole of such work is completed, the persons having an interest in such lands and having benefited by such work shall be liable to pay, from the date on which such benefits begin to accrue, the expenses incurred in connection with the said portion and recoverable under sub-section (1).(b)If any doubt arises as to the amount of the expenses incurred in connection with any portion of a sanctioned work or the date on which benefits began to accrue to any lands from any portion of such work, the decision of the [Provincial] [Substituted by A.L.O. as State.] Government in the matter shall be final.(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).
