Section 25(3) in The Bihar Public Irrigation and Drainage Works Act, 1947
(3)Such cess shall be payable annually, or at such intervals of less than one year, as the [Provincial] [Substituted by A.L.O. as State.] Government may, by general or special order, direct.Explanation. - In this Section "expenditure incurred in connection with the sanctioned work" includes the items specified in clauses (a) to (g) of sub-section (3) of Section 13 but does not include the item specified in the clause (h) thereof.
