Section 5(1a) in Bihar Private Irrigation Works Act, 1922
(1a)[ In the case of any extension or alteration of an existing irrigation work of a nature specified in clause (b) of Section 3, no order authorising any person or agency to carry out the said work shall be issued under sub-section (1) :-(a)if the estimated cost is likely to exceed five hundred rupees but it net likely to exceed twenty thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Sub-divisional Officer has been obtained;(b)if the estimated cost is likely to exceed twenty thousand rupees but is not likely to exceed twenty five thousand rupees and the person exercising the powers under sub-section (1) is an officer authorised under Section 45, until the previous sanction of the Collector has been obtained;(c)if the estimated cost is likely to exceed seventy five thousand rupees but is not likely to exceed one lac rupees, until the previous sanction of the Commissioner has been obtained; and(d)if the estimated cost is likely to exceed one lac rupees, until the previous sanction of the State Government has been obtained.]
